SANTOSHBHAI DHANRAJBHAI BAID Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Yogesh Lakhani with learned Advocate Mr. B. N. Limbachia for the applicants and learned Advocate Mr. Premal S. Rachh for the respondent No.2-original complainant in Criminal Misc. Application No.19668 of 2020 and learned Advocate Mr. Premal S. Rachh for the applicants and learned Senior Advocate Mr. Yogeh Lakhani with learned Advocate Mr. B.N. Limbachia for the respondent No2- original complainant in Special Criminal Application No. 6658 of 2020 and learned APP Ms. M.D. Mehta for the respondent-State in both the applications.

(2.) Rule returnable forthwith. Learned Advocate Ms. M.D. Mehta waives service of Rule on behalf of the respondent No.1-State and learned Advocate Mr. Pramal Rachh and learned Advocate Mr. B.N. Limabachia waives service of Rule on behalf of the respective respondent Nos.2- original complainants of both the applications.

(3.) In Criminal Misc. Application No.19668 of 2020 the applicants are praying for quashing of the FIR being C.R. No. 11191025200832 of 2020 registered with Kagdapith Police Station, Ahmedabad City on 26.06.2020 for the offence punishable under Sections 406, 420 and 120B of the Indian Penal Code and subsequent proceedings initiated pursuant to the said FIR and whereas in Special Criminal Application No. 6658 of 2020 the applicants are praying for quashing of the impugned complaint being Criminal Inquiry No.867 of 2020, which upon the order dated 13.10.2020 passed by the learned Additional Metropolitan Magistrate, Court No.4, Ahmedabad, has been registered as FIR being M Case No.1 of 2020 (M 11191025201272 of 2020) on 28.10.2020 with the Kagdapith Police Station, Ahmedabad City, for the offence punishable under Sections 406 and 420 of the Indian Penal Code.