JIGNESHBHAI VAMANBHAI TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Bela A. Prajapati for learned Advocate Mr. B.M. Mangukiya for the applicants and learned APP Ms. M.D. Mehta for the respondent-State.

(2.) Rule returnable forthwith. Learned APP Ms. M.D. Mehta waives service of Rule for the respondent-State.

(3.) Learned Advocate Ms. Bela Prajapati would submit that the applicants are complainant and accused No.1 respectively in FIR being C.R. No.II - 41 of 2012 registered with Vallabhipur Police Station on 5/7/2012 for the offences punishable under Ss. 323 , 506(2) , 403 and 114 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act which relates to Criminal Misc. Application No.16158 of 2012 and the applicants are complainant and sole accused respectively in FIR being C.R. No.II- 40 of 2012 registered with Vallabhipur Police Station on 4/7/2012 for offences punishable under Ss. 323 , 504 , 506(2) , 427 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act, which is relatable to Criminal Misc. Application No.16160 of 2012.