VINOD BABUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present writ application, the applicants have prayed, inter alia, that:-

(2.) The brief facts leading to filing of the present application are as under:-

(3.) Mr.Shalin Mehta, learned Senior Counsel with Mr.Archit Jani, learned advocate for the applicants submitted that the entire proceedings of Criminal Case No.808 of 2015 is required to be quashed, as the dispute in the matter is civil in nature. The civil cases have been filed by the complainants at various Civil Courts. The complainants have taken recourse to the criminal complaint for harassing the applicants and misusing the Court.