ANUJ HEMANTBHAI BHATT Vs. STATE OF GUJARAT
LAWS(GJH)-2017-5-150
HIGH COURT OF GUJARAT
Decided on
May 05,2017
Anuj Hemantbhai Bhatt
Appellant
VERSUS
State Of Gujarat And 1
Respondents
Referred Judgements :-
BHAGWANT APPAJI VS. KEDAR KASHINATH [REFERRED TO]DU CROS V. LAMBOURNE [REFERRED TO]
RUBIE V. FAULKNER [REFERRED TO]
ACKROYDS AIR TRAVEL V. DIRECTOR OF POLICE PROSECUTIONS [REFERRED TO]
THOMAS V. LINDOP [REFERRED TO]
STROUD ALSO QUOTES LORD GODDARD C J. IN FERGUSON V. WEAVING [REFERRED TO]
MATHRI VS. STATE OF PUNJAB [REFERRED TO]
STATE OF WEST BENGAL VS. ORILALJAISWAL [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
RANDHIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
GANGULA MOHAN REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
V P SHRIVASTAVA VS. INDIAN EXPLOSIVES LTD [REFERRED TO]
M MOHAN VS. STATE BY THE DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]
STATE OF BIHAR VS. RANEN NATH [REFERRED TO]
PHUL KUMARI VS. SHEODAHIN TIWARY [REFERRED TO]
JUDGEMENT
J.B.Pardiwala, J. -
(1.)Since the issues raised in all the captioned applications are the same and the prayer is also to quash the selfsame Sessions Case No.25 of 2016 pending in the Court of the learned Fourth Additional District Judge, Bharuch, those were heard analogously and are being disposed of by this common judgment and order.
(2.)Rule returnable forthwith. The learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent State of Gujarat. Mr. Kashyap Joshi, the learned advocate waives service of notice of rule for and on behalf of the respondent No.2 original first informant.
(3.)By these three applications under Section 482 of the Code of Criminal Procedure, 1973, the applicantsoriginal accused persons seek to invoke the inherent powers of this Court praying for quashing of the Sessions Case No.25 of 2016 pending in the Court of the learned Fourth Additional District Judge, Bharuch, arising from the F.I.R. bearing C.R. No.I133 of 2015 filed before the 'C' Division Police Station, DistrictBharuch, for the offence punishable under Sections 306 r/w. 114 of the I.P.C.
(2.)Rule returnable forthwith. The learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent State of Gujarat. Mr. Kashyap Joshi, the learned advocate waives service of notice of rule for and on behalf of the respondent No.2 original first informant.
(3.)By these three applications under Section 482 of the Code of Criminal Procedure, 1973, the applicantsoriginal accused persons seek to invoke the inherent powers of this Court praying for quashing of the Sessions Case No.25 of 2016 pending in the Court of the learned Fourth Additional District Judge, Bharuch, arising from the F.I.R. bearing C.R. No.I133 of 2015 filed before the 'C' Division Police Station, DistrictBharuch, for the offence punishable under Sections 306 r/w. 114 of the I.P.C.
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