BHARATBHAI RUPAJI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these applications are for quashment of the FIR under Section 482 of the Code of Criminal Procedure being I-C.R.No.3053 of 2015 registered on 19.04.2015 at Shahpur Police Station, Ahmedabad (Criminal Misc. Application No.13695 of 2015) and another complaint being II-C.R.No.3063 of 2015 at DCB Police Station dated 04.06.2015 (Criminal Misc. Application No.13698 of 2015). The applicants have been allegedly involved in the offence punishable under Sections 4, 5 and 5 (A) of the Bombay Prevention of Gambling Act. Both the matters since involve the same set of accused and question of law being identical, they are being decided by a common judgment.

(2.) In the Criminal Misc. Application No.13695 of 2015 prayers prayed for are as follow:

(3.) It is the case of the applicant that Paresh Bharatbhai Dabhi, son of the applicant is the director of Keshar Gymkhana, Private Limited. It is the company registered under the Companies Act on 03.01.2011. One property was acquired by the company in Shahpur area on lease and the company started the club for its members known as Keshar Gymkhana. There are 3000 members attached to this club and 10 employees are engaged for the purpose of administration of the club.