HITESHBHAI RAVJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri M.R.Mengde, learned APP waives service of rule on behalf of the respondent No.1 State and Shri Hardik Dave, learned advocate waives service of rule on behalf of the respondent No.2 in each of the applications. With the consent of the learned advocates appearing on behalf of the respective parties, these matters are taken up for final hearing today. As common question of law and facts arise in these group of applications, they are being disposed of by this common judgment and order.

(2.) Criminal Misc. Application No.8744 of 2007 is filed by the applicant original accused to quash and set aside the criminal complaint registered as case No.1873 of 2007 pending in the Court of learned JMFC, Court No.13, Surat and order dated 18.1.2007 issuing summons to the applicant in the said complaint.

(3.) Criminal Misc. Application No.8929 of 2007 is filed by the applicant original accused to quash and set aside the criminal complaint registered as criminal case No.1878 of 2007 pending in the Court of learned JMFC, Court No.12, Surat as well as the order dated 18.1.2007 passed by the learned Magistrate issuing summons to the applicant in the said complaint.