SANJAYBHAI CHHANABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment allowed.

(2.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. Jigar Patel, learned advocate, waive service of notice of rule on behalf of respondents Nos.1 and 2 respectively in both the petitions.

(3.) These applications have been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.I-48 of 2012 dated 7.6.2012 registered with Dharampur Police Station, Dist.: Valsad for offfences punishable under sections 408, 465, 467, 468, 471 and 114 of IPC and the proceedings initiated pursuant thereto as well as FIR being C.R. No. I-49 of 2012 dated 7.6.2012 registered with Dharampur Police Station, Dist.: Valsad for offfences punishable under sections 408, 465, 467, 468, 471 and 114 of IPC and the proceedings initiated pursuant thereto.