HARDIKBHAI DINESHBHAI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed for seeking following reliefs:

(2.) Brief facts as per the case of the applicants in this application are as such that it appears that the present application has been filed to challenge the FIR, which is registered for offenses punishable under Ss. 406, 420, and 114 of the Indian Penal Code. The allegations state that the applicants were engaged in the activity of collecting money from the complainant, purportedly to facilitate admission to medical colleges in another state. The complainant paid a substantial amount to the applicants through cheques, bank transfers, and cash. However, the applicants failed to respond to the complainant's inquiries and ignored their phone calls. Upon further investigation, it was discovered that no admissions were arranged in any medical college as promised. Consequently, the complaint was lodged.

(3.) Heard learned advocate Mr. Harshadkumar Panchal for the applicants, learned advocate Mr Rajesh H. Sahjani for the respondent No.2 and learned APP Mr. Dhawan Jayswal for the respondent No.1 - State.