PANKAJBHAI JAYANTIBHAI GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these applications are filed for quashing of Criminal Complaint No. 1494 of 2010, pending before the learned Judicial Magistrate, First Class, Vadodara. Special Criminal Application No. 560 of 2011 is at the instance of the accused nos. 1 and 2, whereas Special Criminal Application No. 561 of 2011 are filed by accused nos. 3 and 4. For the purposes of the factual details, facts though common, would be considered from Special Criminal Application No. 560 of 2011.

(2.) Facts in brief are as under:

(3.) Assessment of facts on hand, based on the submissions of the respective parties, present a following picture.