YASHWANT VENILAL SANGHVI Vs. AHDEVSINH DILUBHA ZALA

JUDGEMENT

(1.) In this batch of 11 petitions filed under Art 226 ot the Constitution, petitioners against whom First Information Reports have been registered at various police stations ot different Districts of State of Gujarat details of which are shown below in this judgment, for alleged commission ot offences mainly under Secs 295A, 505(c), 120B and 114 of IPC , seek to challenge the registration of the said F I Rs , and have prayed to quash and set aside the said F I Rs as also the investigation pursuant thereto, by issuing appropriate writ, order or direction to respondent No 3, State of Gujarat and its subordinate officers

(2.) Common questions of law and tacts are involved in this batch of petitions and F I Rs which are sought to be quashed are filed for alleged commission of similar offences in all the F I Rs by disciples of Swadhyaya Group headed by late Shri Pandurang Shastri Athavle Further, the petitioners are almost common in all the petitions, and therefore, with the consent of the learned Advocates appearing for the parties, all the petitions are heard togethei and decided by this common judgment

(3.) In this batch of petitions, 11 F I Rs are filed by the complainants at various police stations of different districts ot State of Gujarat which are sought to be quashed, the details whereof are as under <FRM>JUDGEMENT_1873_GLR3_2006Html1.htm</FRM>