MANOJKUMAR BHANWARLAL DOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the relief prayed for in both the captioned applications is to quash the proceedings of the selfsame criminal case, those were heard analogously and are being disposed of by this common judgment and order.

(2.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicants - original accused persons seek to invoke the inherent powers of this Court, praying for quashing of the proceedings of the Criminal Case No.415 of 2011 pending before the Chief Judicial Magistrate, Dahod as on date.

(3.) The facts of this case may be summarized as under: