GOVINDBHAI AGARSINH RAJPUT @ RAJPUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As both these applications are arising out of the same First Information Report and the issue involved in both applications are similar, both these applications are being heard together and are being deciding by this common order.

(2.) The present applications have been filed by the applicant under Section 482 of the Code of Criminal Procedure, 1973 for the prayers that FIR being C.R.No.I-614/2011 registered with Naroda Police Station, Ahmedabad may be quashed and set aside on the grounds stated in the applications.

(3.) Heard learned Sr. Advocate, Shri S.V. Raju appearing with learned counsel, Mr.Bhadresh Raju for the applicant, learned APP Ms.A.C. Raval for the respondent no.1-State and learned Sr. Advocate, Shri Y.N. Oza appearing with learned counsel, Mr.Apurva Kapadia for the respondent no.2-original complainant.