SURESHCHANDRA NARAYANSHANKAR ACHARYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Miscellaneous Application No.20564 of 2013 has been filed by the applicants - Sureshchandra Narayanshankar Acharya and Tejas Sureshchandra Acharya under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to in short as ' Cr.P.C .") for quashing and setting aside the First Information Report (FIR) bearing I-C.R. No.92 of 2013 registered with Adalaj Police Station, Gandhinagar for the offences punishable under Ss. 323 , 337 , 427 , 504 and 114 of the Indian Penal Code and Sec. 135 of the Bombay Police Act and the proceedings initiated in pursuant thereto.

(2.) Special Criminal Application No.3935 of 2013 has been filed by the applicants - Sureshchandra Narayanshankar Acharya and Tejas Sureshchandra Acharya under Sec. 482 and 483 of the Cr.P.C. for directing further investigation under Sec. 173(8) of the Cr.P.C. by superior authority not below the rank of Deputy Superintendent of Police, praying for investigation in a fair manner to unearth the collusion between the Investigating Officer and the accused of the FIR bearing II-C.R. No.287 of 2013 registered with Adalaj Police Station, Gandhinagar by invoking appropriate Ss. of the Indian Penal Code and further to take actions against respondent No.3.

(3.) Criminal Miscellaneous Application No.11027 of 2014 has been filed by the applicant - Pankajbhai Amrtubhai Patel under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside the First Information Report bearing II-C.R. No.287 of 2013 registered with Adalaj Police Station, Gandhinagar for the offences punishable under Ss. 323 , 504 , 427 and 114 of the Indian Penal Code and under Sec. 135 of the Bombay Police Act and the proceedings initiated in pursuant thereto. Learned Advocate Mr. S.K. Patel represents the applicant herein.