VIRAL KIRANBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petitions under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code'), the Petitioners have prayed for quashing and setting aside the impugned FIR bearing I-C.R.No.188 of 2018 registered with Sola High Court Police Station, Ahmedabad for the offence punishable under Ss. 120(B), 405, 418, 466, 467, 468, 471 of the Indian Penal Code as well as other consequential proceedings arising out of the aforesaid FIR qua the petitioners.

(2.) Heard learned Senior Counsel Mr.Nirupam D. Nanavaty, Senior Counsel Mr.Prakash Jani, Advocate Mr.Yogesh N.Ravani, Advocate Mr.Hriday Buch, Advocate Mr.Umang R.Vyas, Advocate Mr.Brijesh K.Ramanaji for the petitioners and Mr.Dhawan Jayswal, learned APP, for the respondent State.

(3.) Senior Advocate Mr.Nanavaty submits that the petitioners are practicing Advocate of this Hon'ble Court and were panel Advocate of the Central Government are challenging the FIR being C.R.No.I- 188 of 2018 dtd. 23/6/2018 registered with Sola High Court, Ahmedabad for the offence punishable under Ss. 120(B), 405, 418, 466, 467, 468, 471 of the Indian Penal Code.