DARSHANA JATIN GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these applications are filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) praying to quash the FIR being No.11210025202440 of 2020 registered with Limbayat Police Station, Surat City for the offences punishable under Ss. 406, 420 and 120B of the Indian Penal Code and all the further proceedings pursuant to the same.

(2.) As the common question of facts and law are involved in all these petitions and the same FIR is challenged in all these applications by the accused, at the request of learned advocates for the parties, they are heard together and disposed of by this common oral judgment.

(3.) For the sake of convenience, the facts of Criminal Miscellaneous Application No.10810 of 2020 are considered, which are as under: