KAIRUNBEN JAMALUDDIN KADARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petitions are filed by the petitioners- accused under Section 482 of the Code of Criminal Procedure, 1973 ["CrPC" for brevity] for quashing and setting aside the complaint, being M. Case No. 1/2013 registered with Maliya Police Station, District: Junagadh for the offence punishable under Sections 406, 420, 465, 467, 468, 471, 474 of the Indian Penal Code and all other consequential proceedings arising therefrom, qua the present petitioners.

(2.) Criminal Misc. Application No. 285 of 2014 is preferred by the petitioners-original accused no. 1, 2, 4 to 9 and whereas Criminal Misc. Application No. 10896 of 2013 is filed by the original accused no.3 in the FIR dated 001.2013 launched by the respondent no.2- complainant. Since the facts being common, this Court (Coram: Mr. Justice A.J. Desai), by virtue of order dated 10th July, 2014 while granting interim relief in terms of Para 10(b) of the petition, ordered hearing of the proceedings together.

(3.) The facts leading to filing of the present petitions are as under;