MAHESHWARIBEN KANTILAL SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petition being Criminal Misc. Application No.7732 of 2017 is for quashing of F.I.R. being C.R. No.I- 30/2017 registered at Dabhoi Police Station, District Vadodara (Rural) on 10/3/2017 for the offence under Sec. 409 , 420 , 468 , 471 and 120B of IPC, and petition being Criminal Misc. Application No.7735 of 2017 is for quashing of F.I.R. being C.R. No.I-05/2017 registered at Chanod Police Station, District - Vadodara (Rural) on 10/3/2017 for the offence under Sec. 406 , 409 , 420 and 114 of IPC.

(2.) Both the petitions are preferred under Sec. 482 of the Code of Criminal Procedure, 1973, (for short "the Cr.P.C .") by common petitioner, who is arraigned as an accused in three FIRs i.e. the impugned FIRs and F.I.R. being C.R. No.I-02/2017 registered at Chanod Police Station, District - Vadodara (Rural) on 22/2/2017 for the offence under Sec. 406 , 409 , 420 and 114 of IPC.

(3.) The petitioner is a Civil Engineer at Taluka Panchayat, Dabhoi. She has been accused of the offence for Sec. as referred hereinabove in three of the FIRs alleging the occurrence of offence between 1/4/2015 to 2/2/2017. The complainant of all the three FIRs is Dinesh Manubhai Tadvi, who served for about 24 years as Distribution Officer, Agriculture in Narmada District and received promotion on 14/2/2017 as Taluka Development Officer (for short "TDO") and on 17/2/2017, he took the charge at Dabhoi as TDO.