RANCHHODBHAI POPATBHAI DHOLAKIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Misc. Application No. 1849 of 2011 has been filed by the applicants/accused no.4 and 5 and Criminal Misc. Application No. 4844 of 2011 has been filed by the applicant-accused no. 11 under Section 482 of the Code of Criminal Procedure, 1973 ["CrPC" for brevity] for quashing and setting aside the complaint, being C.R. No. I-35 of 2010 registered with Paliyad Police Station, Dist: Bhavnagar for an offence punishable under Sections 380, 403, 427, 441, 451, 467, 468, 471, 114 and 120B of the Indian Penal Code and all other consequential proceedings arising therefrom, qua them.

(2.) Since the facts being common, this Court, by virtue of an order dated 7th April 2011, while granting interim relief in terms of Para 8(B) of the petitions, ordered hearing of the proceedings together.

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