MAHESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these petitions arise out of one and the same FIR and involve identical questions on facts and hence, they are disposed of by this common order.

(2.) By way of these petitions, the petitioners have prayed to issue appropriate directions to the respondent authority for the release / handing over of the Diamond packets seized in connection with the complaint being FIR Part-A No.11198001220597 registered with Nilam Baug Police Station under Sec. 420 and 120(B) of IPC in favour of the petitioners.

(3.) It is the say of the petitioners that they are owners of the Diamonds seized in connection with the impugned FIR. It was submitted that the original complainant as also the accused have submitted "No Objection" if the Diamonds are handed over to the petitioners and hence, it is requested to allow the present petitions.