ANANDKUMAR MOHANLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue Rule to the respondents in Criminal Misc. Application No.23212 of 2019 returnable forthwith. Learned Advocates for the respondents concerned waive service of Rule .

(2.) Heard learned Advocate Mr.Parth Tolia on behalf of the applicants in Criminal Misc. Application No.23212 of 2019 and learned APP Ms.Mehta on behalf of the respondent State. Learned Advocate Mr.Bhavik Shah states that he has instruction to appear on behalf of the applicant in Criminal Misc. Application No.22795 of 2019 and respondent No.2 in Criminal Misc. Application No.23212 of 2019 and he undertakes to file his vakalatnama during the course of the day. Registry is directed to accept vakalatnama of learned Advocate Mr.Shah for the applicant of Criminal Misc. Application No.22795 of 2019 and respondent No.2 of Criminal Misc. Application No.23212 of 2019.

(3.) Both the applications being preferred against the FIRS lodged by the respective First Informants with regard to an incident which had occurred on the date in question. Criminal Misc. Application No.23212 of 2019 impugns FIR being C.R. No.I-65/2019 registered with Ranip Police Station on 8/11/2019 for the offences punishable under Ss. 354 , 341 , 294(KH) , 506(2) , 114 and 427 of IPC, and whereas Criminal Misc. Application No.22795 of 2019 impugns FIR being C.R. No.I- 93/2019 registered with B-Traffic Police Station on 13/11/2019 for the offences punishable under Ss. 279 , 337 of IPC and for the offences punishable under Ss. 171 , 184 , 134B of Motor Vehicle Act.