SAGAR KISHORBHAI GARCHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being I-CR. No. 11208051201156 of 2020 registered with B- Division Police Station Rajkot City for the offences punishable under Sections 324, 323, 504 and 114 of the Indian Penal Code and under Section 135 of the Gujarat Police Act stay further proceedings arising therefrom.

(2.) It is to be noted that one Mr. Yogeshbhai Babubhai Mavla has also moved before this Court for quashing of the FIR being I-CR. No. 11208051200990 of 2020 registered with B- Division Police Station Rajkot City for the offences under Sections 323, 325, 504, 506(2) and 114 of the IPC and under Section 135 of the Gujarat Police Act. Registry has given number being Criminal Misc. Application No. 11102 of 2020. Further, this Court has received tagged matter, therefore, as per request of counsels of both the sides, both the matters are decided concurrently by this common judgment. Hence, findings in Criminal Misc. Application No. 11102 of 2020 and in this petition is to be read commonly.

(3.) Heard learned Advocate Mr. K. S. Chandrani for the petitioners, learned APP Ms. Moxa Thakkar for the Respondent - State of Gujarat and learned advocate Ms. Amruta Bhardvaj for learned advocate Mr. Nilay Thakker for the Respondent No. 2 through video conference.