PRAKASH RAMCHANDRA BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Section 482 of the Code of Criminal Procedure (for short, 'the Code'), the petitioners - original accused persons seek to invoke inherent powers of this Court, praying for quashing the F.I.R. lodged at Kalol Police Station vide CR -I No.26/2011 for the offences punishable under Sections 406, 420, 465, 467, 468, 471, 447, 186, 120B and 504 of IPC.

(2.) The case of the prosecution in brief can be summarised as under : -

(3.) I have heard learned Advocate Mr.Chinmay M.Gandhi appearing for the accused applicants, Mrs.Krina Calla, learned APP appearing for the State and Mr.B.B.Naik, learned senior Counsel appearing with Mr.Rajesh Savjani for respondent No. 2 - original first informant.