AMRUTBHAI HEMABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The two petitions being Special Criminal Application No.1157 of 2012 and Special Criminal Application No.1283 of 2012 under Section 482 of the Code of Criminal Procedure, 1973 and Article 226 of the Constitution of India are taken out against criminal complaint / FIR registered as I CR No.86/2012 which is registered at Patan Taluka Police Station. The petitioners, in the said two petitions, have prayed that:

(2.) Respondent No.2 who is the original complainant, has filed the written complaint / FIR on 8.4.2012, alleging offence under Sections 447, 420, 465, 467, 468, 471, 474 and 114 of IPC.

(3.) Since the respondent complainant is common in both petitions and the complaint / FIR against which the two petitions are preferred is also same and since learned counsel for the petitioners and the private respondent have made common submissions and raised common contentions, both petitions are heard together and are decided by this common order.