ASHABEN PANKAJBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These applications are filed under Section 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being CR-I No.178 of 2018 registered with Nikol Police Station, Ahmedabad City for the offence punishable under Sections 384, 387, 507, 114 and 506(2) of the Indian Penal Code and Sections 5, 42 and 33(1) of the Prevention of Money Laundering Act, 2002.

(2.) In the FIR, total 10 persons are named as accused. From amongst these 10 accused, 8 accused are before this Court in this group of four applications, being accused No.1, 2, 4, 5, 6, 7, 9 and 10, the details of which are noted here-below.

(3.) Rule. Learned Additional Public Prosecutor for the State and learned advocate for the complainant waive service of notice of rule on behalf of the respective respondents.