SHAILESHKUMAR DHANJIBHAI GOHEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As both these petitions are between the same parties and raise common question of law and facts, they are being disposed of by this common judgment and order.

(2.) Special Criminal Application No.1412 of 2006 is filed by the petitioner, - original accused under Article 226 of the Constitution r/w section 482 of Criminal Procedure Code to quash and set aside the complaint being criminal case No.321 of 2005 filed by the respondent No.2 herein, - original complainant before the ld. JMFC, Dhari.

(3.) A criminal case No.32/05 is filed by the respondent No.2 herein against the petitioner in the Court of ld. JMFC, Dhari for the offence u/s 493,494, 495, 497 and 114 r/w 506(2) of the IPC and the ld. JMFC, Dhari has passed an order on 6-5-05 issuing the summons against the petitioner for the aforesaid offence and directed to register the criminal case.