J.B. Pardiwala, J. - (1.) SINCE the question of law raised in all the captioned applications is the same, those were heard analogously and are being disposed of by this common judgment and order.
(2.) THE applicants herein, original accused, seek to challenge the legality and validity of the action of the police in registering different FIRs for the same offence alleged to have been committed in connection with the same transaction. According to the applicants, the First Information Report being C.R. No. I -26 of 2014 came to be registered with the DCB Police Station against the applicants herein for the offences punishable under Sections 406, 420, 465, 467, 468, 471 and 120 -B of the Indian Penal Code. A person by name Shamjibhai Ranchhodbhai Dabhi, residing at Surat, lodged the report alleging that he was cheated by the applicants.
(3.) THE case of the first informant so far as C.R. No. I -26 of 2014 is concerned, is that he is dealing in the business of purchase and sell of land for the purpose of development. He has floated a company in the name of Blazin Infrastructure Developers. Blazin Infrastructure Developers is a partnership firm which includes nine partners. The registered office of the first informant is at Mumbai and one of the branches is situated at Surat.;