MOHMAD RIZWAN AIYUB LIMBADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The aforesaid applications have been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIRs being C.R. Nos.11199050200173/2020, 11199050200170/2020 and 11199050200170/2020 respectively registered before Valia Police Station, Dist.: Bharuch for offfences punishable under Ss. 143 , 147 , 148 , 149 , 323 , 324 , 354 , 427 , 504 , 506(2) , 188 of the Indian Penal Code, Ss. 135 & 139 of the G.P.Act, Sec. 51(B) of Disaster Management Act and Sec. 3 of Epidemic Diseases Act .

(2.) It is submitted by Mr.A.V.Agrawal, learned advocate and Mr.M.M.Saiyed, learned advocate appearing on behalf of the respective applicants that the impugned FIRs which are sought to be quashed, have arisen out of the common incident and both are cross case.

(3.) The issue was regarding monetary transactions which had taken a sour turn leading to filing of FIRs during the Covid, hence, apart from the Ss. of IPC , Sec. 51(B) of the Disaster Management Act and Epidemic Disease Act have been invoked.