ANANTRAI MOHANLAL MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr. Pranav Trivedi waives service of notice of rule on behalf of respondent No.1-State and Mr. Jaivik Uday Bhatt, learned advocate waives service of notice of rule on behalf of respondent No.2.

(2.) The petition has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR bearing C.R. No. I - 153 of 2014 registered with Kamlabaug Police Station, Porbandar, for the offences punishable under Ss. 406, 504, 506(2) and 114 of the Indian Penal Code.

(3.) The FIR dtd. 28/12/2014 filed by respondent No.2. Arjanbhai Gigabhai Khistariya stated that he was doing the work of agriculture and construction, and since last two and half year, he is serving as a Secretary in Navyug Education Society at Porbandar which is having office at Ghedia School Building, Ravaliya Plot at Porbandar. The petitioner No.1 - Anantrai Mohanlal Mehta is the President of Navyug Education Society, Shri Bhagubhai Devani is the Vice President, Shri Manishbhai Takwani is the secretary of the said trust and petitioner No.2 - Shri Nirav Pareshkumar Mehta is also rendering services as a trustee of the said trust. It has been stated that about six other persons are the Committee Members of the said trust, namely, Shri Kasambhai Yusufbhai Aamdani, Shri Dipak Anantrai Mehta, Shri Rakesh Velji Vithlani, Shri Dharmesh Nathalal, Shri Hasmukh Gokaldas Popat and Shri Premji Kanji. The respondent No.2 states that about eight schools are under Navyug Education Society namely (1) K.H. Madhvani College (2) M.D. Science College (3) Navyug Vidyalaya (4) Lakhani School Science College (5) Baluba Girls School (6) Dedhiya Rajpara School (7) Sagar School and (8) Anant Kuvarba Balmandir, Ghediya School Building, Porbandar. The management of the schools are undertaken by the trustees of the committee.