VINUBHAI DEVSHIBHAI NAKRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since both the petitions were ordered to be tagged and placed before this court and both sides have requested this court for having common judgment in both the petitions for quashing, both the petitions were heard together and the order is passed as a common order. For the sake of conveniency, Criminal Miscellaneous Application No.7510 of 2020 is treated as the lead matter.

(2.) Heard learned advocate Mr. N.K. Majmudar for the petitioner, learned advocate Mr. Mrudul Barot for the Respondent No.2 and learned APP Mr. Chintan Dave for the respondent State of Gujarat through video conference.

(3.) Petitioner Vinubhai Devshibhai Nakrani alias V.D. Nakrani has moved this Court for invoking the jurisdiction under section 482 of Criminal Procedure Code for quashing FIR being C.R. No.11193003200300/2020 dated 7.3.2020.