PATEL PRAHLADBHAI ISHWARDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned APP waives service of notice of Rule for and on behalf of respondent No.1 - State of Gujarat and learned advocate Mr. Jucky Lucky Chan waives service of notice of Rule for and on behalf of respondent No.2.

(2.) By way of this petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "CrPC"), the petitioners have prayed to quash and set aside the FIR being I-CR No.56 of 2019 registered with Vasai Police Station, District Navsari for the offence punishable under Ss. 420, 406, 465, 466, 467, 471, 504, 506(2), 120(B) and 114 of the Indian Penal Code, 1860 (for short "IPC) and Sec. 135 of the Gujarat Police Act and to quash all other consequential proceedings arising therefrom.

(3.) At the outset, it is submitted that petitioner Nos.1 and 4 have expired during the pendency of the present petition and hence, present petition stands abated qua petitioner Nos.1 and 4 and is being considered for petitioner Nos.2, 3 and 5 only.