MAHENDRAKUMAR TULSIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common question of law and facts arise in this group of applications, they are being disposed of by this common judgment and order.

(2.) CRIMINAL Misc. Application No. 177 of 2007 is filed by the applicant " original accused No. 2 to quash and set aside the complaint being criminal case No. 2210 of 2005 pending before the learned JMFC, 4th Court, Vadodara qua the applicant.

(3.) CRIMINAL Misc. Application No. 178 of 2007 is filed by the applicant " original accused No. 2 to quash and set aside the complaint being criminal case No. 2211 of 2005 pending before the learned JMFC, 4th Court, Vadodara qua the applicant.