MAGANBHAI NAGJIBHAI RAMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, the petitioners have requested to quash and set aside the order dated 10 th July 2020 passed below application Ex. 1 in Criminal Inquiry No. 54 of 2020 by the learned Additional Judicial Magistrate First Class, Ahmedabad (Rural) as well as quash and set aside the FIR being CR No. 11191015200807 registered before Nikol Police Station, Anmedabad for the alleged offences punishable U/s. 406, 409, 420, 467, 468, 477A and 120-B of the IPC .

(2.) Short facts of the present case are as under:

(3.) Heard learned advocates for the respective parties.