DABHI PRUTHVISINH KHODAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Anvesh Vyas for the applicants and learned Advocate Mr. B.A. Desai for the respondent No.2-original complainant in Criminal Misc. Application No.15125 of 2019 and learned Advocate Mr. B.A. Desai for the applicants and learned Advocate Mr. Anvesh Vyas for the respondent No2- original complainant in Criminal Misc. Application No. 15298 of 2019 and learned APP Ms. M.D. Mehta for the respondent-State in both the applications.

(2.) Rule returnable forthwith. Learned Advocates for the respective respondents waive service of Rule.

(3.) In Criminal Misc. Application No.15125 of 2019 the applicants are praying for quashing of the quashing of the FIR being C.R.No. I-23 of 2017 registered with Nandasan Police Station, District Mehsana for the offence punishable under Ss. 143 , 147 , 148 , 149 , 307 , 323 , 324 , 337 , 403 , 427 , 435 and 504 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act and subsequent proceedings initiated pursuant to the said FIR, and whereas in Criminal Misc. Application No. 15298 of 2019 the applicants are praying for quashing of the FIR being C.R.No. I-24 of 2017 registered with Nandasan Police Station, District Mehsana for the offence punishable under Ss. 307 , 147 , 148 , 149 , 120(B) and 337 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act and subsequent proceedings initiated pursuant to the said FIR.