NAVINBHAI KANABHAI KANGAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Shri Ashish Dagli on behalf of the petitioner, learned Additional Public Prosecutor Ms. Maithili D. Mehta on behalf of respondent no.1- State and learned Advocate Shri Shaival M. Patel on behalf of respondent no.2- original complainant.

(2.) The present petition impugns FIR being C.R. I- No. 69 of 2016 registered against the petitioner with 'A' Division Police Station, Rajkot City for offences punishable under Ss. 406 , 420 , 465 , 467 , 468 , 469 , 471 , 474 and 120B of the Indian Penal Code on 20/3/2016.

(3.) Learned Advocate Shri Dagli at the outset would draw the attention of this Court to an order of learned Co-ordinate Bench of this Court dtd. 26/10/2021 in Criminal Misc. Application No. 7607 of 2016 with Criminal Misc. Application No. 8207 of 2016. Learned Advocate would submit that the said petitions were preferred by accused no. 5, 6, 7 and accused nos. 1 to 4 respectively. Learned Advocate would submit that learned Co-ordinate Bench after a detailed order, had been pleased to quash the impugned complaint qua accused no. 1 to 7. Learned Advocate would submit that the present petitioner is arraigned as accused no. 9 and whereas on basis of the observations and findings of this Court in order dtd. 26/10/2021 this Court may quash the FIR qua petitioner also.