ABBASIBHAI JOHERBHAI BHIKHAPURWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE .

(2.) THE present Criminal Miscellaneous Application has been filed by the Applicants under Section 482 of the Code of Criminal Procedure for the prayer that FIR being II-CR No. 129 of 2011 registered with 'B' Division Police Station, Godhra may be quashed and set aside and also the charge sheet filed pursuant thereto before the Court may be quashed, on the grounds stated in the Application.

(3.) LEARNED Advocate Mr. Yogesh Thakkar in rejoinder submitted that there is no suppression of facts. He has referred to and relied upon the judgment of the Hon'ble Apex Court reported in (2011) 9 SCC 527 - Thota Venkateshwarlu v. State of Andhra Pradesh.