RAJESH H SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN all these Special Criminal Applications under Article 226 of the Constitution of India read with Section 482 of the Criminal Procedure Code, respective petitioners-original accused have prayed to quash and set aside the respective complaints being, C. R. No. I - 181/2003, C. R. No. I - 183/2003, C. R. No. I - 317/2003, C. R. No. I - 204/2003.

(2.) TODAY, when all these Special Criminal Applications are taken up for final hearing, it is reported that all the complaints were subsequently investigated and chargesheet have been filed in the respective cases against the respective petitioners as far back as in the year 2005 and the respective cases are pending before the Court. In view of the above, the present Special Criminal Applications are disposed of without further entering into the merits of the case and without expressing anything on merits by relegating the respective petitioners to approach the learned trial Court for discharge, if they choose to do so. Rule is discharged in each of the Special Criminal Applications. Ad-interim granted earlier, if any, stands vacated in each of the Special Criminal Applications.

(3.) IT is observed that as and when if such applications are made, the same shall be decided by the learned trial Court in accordance with law on its own merits without, in any way, being influenced by the present order.