LAWS(GJH)-2013-5-119

AMITBHAI NAVNITBHAI PATEL Vs. STATE OF GUJARAT

Decided On May 07, 2013
Amitbhai Navnitbhai Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) HEARD learned advocate for the petitioners. Rule. Rule is waived by learned advocates for the respective parties and is fixed forthwith.

(2.) THE petitioners have taken out these petitions invoking provision of Section 482 of the Criminal Procedure Code for quashing the complaint being I- C.R. No.956/2004, in both the petitions, lodged with Satellite Police Station, District ­ Ahmedabad for the offences punishable under sections 406, 420, 465, 467, 468, 471, and 120B of Indian Penal.

(3.) LEARNED advocate for the petitioners has relied upon the decision of the Apex Court in case of Gian Singh Vs. State of Punjab and another, reported in (2012) 10 SCC 303, and another decision in case of Jay Rajsinh Digvijaysinh Rana Vs. State of Gujarat & Anr, reported in GLR 2013 (1) pg. 65, as well as the observations of this Court in case of Rajbha Babhbha @ Rajendrasinh Annirudhsinh Sarvaiya & Ors, in Criminal Misc. Application No. 260/2013 decided on 21/2/2013; submitted that in light of the observations in these judgments the FIR in question deserves to be quashed.