ASHOK J SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As the issues involved in all the captioned petitions are the same and interconnected, those were heard analogously and are being disposed of by this common judgment and order.

(2.) I propose to first look into the Criminal Misc. Application No.5521 of 1999 and Criminal Misc. Application No.5508 of 1999 as both are interconnected.

(3.) By these two applications under section 482 of the Cr.P.C, 1973, the applicants-original accused Nos. 1,2,4,5,6 and 7 respectively seek to invoke the inherent powers of this Court praying for quashing of the proceedings of the Criminal Case No.3905 of 1999 in the court of the learned Metropolitan Magistrate, Court No.9 at Ahmedabad arising from a complaint lodged by the respondent No.2 for the offence punishable under sections 420, 465, 468, 471 and 34 of the Indian Penal Code.