RAGHUBHAI AMIBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Pujara for learned advocate Mr.N.K.Majmudar for the applicants and Ms.Maithili Mehta, learned APP for the State respondent.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants have prayed for quashing and setting aside the FIR being CR No.1120602020211 of 2020 registered with Kadi Police Station for the offences punishable under Ss. 120B , 465 , 467 , 471 and 114 of the Indian Penal Code.

(3.) At the outset, Ms.Mehta, learned APP points out that the present application is pending since 2020 and no relief was granted in favour of the applicants. She further submitted that during the pendency of this application, charge-sheet is filed and as per the charge sheet, prima facie case is made out against the applicants.