RASIKBHAI THAKORBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Kruti M. Shah, the learned advocate appearing for the writ-applicants and Ms. Maithili Mehta, the learned APP appearing for the respondent No.1 - State.

(2.) The writ-applicants herein have approached this Court by preferring Special Criminal Application No.7839 of 2018 being aggrieved and dissatisfied by the impugned complaint being FIR-I-C.R.No.4 of 2018 dtd. 1/8/2018 registered with Tapi A.C.B. Police Station, Dist. Tapi filed under the Prevention of Corruption Act, 1988 for the offences punishable under Ss. 13(i)(d)(2) and 13(2) of the said Act as also under Ss. 379, 120B and 114 of the Indian Penal Code read with Ss. 4(i), 4(i)(a) and Sec. 21 of the Mines and Minerals (Development and Regulations) Act, 1957 and the Special Criminal Application No.531 of 2019 being aggrieved and dissatisfied by the impugned complaint being FIR-I- C.R.No.78 of 2018 dtd. 21/8/2018 registered with Songadh Police Station for the offences punishable under Ss. 379 , 120B and 114 of the Indian Penal Code and under Ss. 4(i), 4(i)(a) and Sec. 21 of the Mines and Minerals (Development and Regulations) Act, 1957, wherein the the writ-applicants are arraigned as accused Nos.4 and 5.

(3.) The facts involved in both the FIRs i.e. FIR-I-C.R.No.4 of 2018 dtd. 1/8/2018 registered with Tapi A.C.B. Police Station, Dist. Tapi and FIR-I-C.R.No.78 of 2018 dtd. 21/8/2018 registered with Songadh Police Station being identical in nature read thus :-