TARUN RASIKLAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Yogesh Lakhani with learned Advocate Mr. Narendra L. Jain for the applicants and learned APP Ms. M.D. Mehta for the respondent-State.

(2.) By way of these applications, the applicants herein i.e. original accused No. 54 in Criminal Misc. Application No. 21137 of 2014 and original accused No.55 in Criminal Misc. Application No. 21136 of 2014, pray for quashment of the FIR being C.R. No.II- 3128 of 2014 registered with Ghatlodiya Police Station, Ahmedabad for offences punishable under Ss. 4 and 5 of the Prevention of Gambling Act.

(3.) Learned Senior Advocate Mr. Lakhani at the outset would submit that the applicants herein were not named in the impugned FIR and whereas their names had been reflected in the charge-sheet after the applicants had been arrested on 14/10/2014 i.e. approximately two months after filing of the FIR. Learned Senior Advocate would submit that there was no material whatsoever against the applicants to connect the applicants to the alleged crime in question and whereas learned Senior Advocate would further submit that the entire charge-sheet does not reflect any role of the applicants whatsoever.