(1.) The petitioners, who have been named as accused Nos. 1 and 2 in F.I.R. being C.R. No. I-16/2010 registered with D.C.B. Police Station, Surat City, on 28-3-2010 for the offences punishable under Sees. 420, 465, 467, 471 read with Sec. 114 of Indian Penal Code, have approached this Court under provision of Sec. 482 of Criminal Procedure Code, 1973, praying for quashing of the F.I.R. on the grounds mentioned in the memo of the petition.
(2.) The facts in brief as narrated by the petitioners in the memo of the petition deserve to be set out as under in appreciating the rival contentions of learned Advocates for the parties.
(3.) Learned Advocate for the petitioners invited this Court's attention to various facts narrated in the complaint being Criminal Inquiry Case No. 15 of 2002, F.I.R. No. I-16 of 2010 and made following submissions :