RAJENDRA BHAGWANJI UMRANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) Since the issues raised in both the captioned appeals are the same, the parties are also the same and the challenge is also to the self-same judgment and order passed by the High Court, those were taken up for hearing analogously and are being disposed of by this common order.

(3.) The appellant before this Court is the original first informant (complainant). The appellant lodged a First Information Report No I-179/2012 at the Surendranagar City Police Station for the offence punishable under Ss. 147, 148, 149, 427, 323, 325, 506(2), 384 of the Indian Penal Code("IPC") and Sec. 135 of the Gujarat Police Act. The FIR was lodged in all against five accused persons.