DADIA AND SONS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule Learned Assistant Government Pleader. Mr. P.B. Bhatt, waives service of, Rule on behalf of opponent No. 1, whereas learned Advocated Mr. H.C. Modi waives service of Rule on behalf of opponent No. 2 original Complainant. By the consent of the learned Advocates for the parties this group of Criminal Misc. Applications is taken up for final hearing.

(2.) Applicant No. 1 is a partnership firm and applicant Nos. 2 to 6 are its partners, who have filed Criminal Misc. Applications Nos. 6519 of 1997 and 6520 of 1997 whereas applicant No. 1, a partnership firm and applicants Nos. 2 to 7, partners of the said firm, filed Criminal Misc. Application No. 6521 of 1997.

(3.) As the common questions of law and facts are involved in this group of Criminal Misc. Applications, they are disposed of by the common judgment.