DAYAKORBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) THE petitioners, who have been named as accused in FIR being I.CR. No. 134 of 2006 registered with Rander Police Station for the offences punishable under Sections 406, 420, 467, 468, 120B, 34 and 506 of IPC have approached this Court under Section 482 of the Code of Criminal Procedure for seeking quashment of the said FIR for the reasons stated in the memo of petition.