HARSHADBHAI GOVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr. H.K. Patel waives service of notice of Rule on behalf of the respondent No.1 - State of Gujarat and learned advocate Mr. A.D. Oza waives service of notice of Rule on behalf of respondent No.2 - original complainant. With the consent of learned advocates for the respective parties, present petitions are taken up for final hearing.

(2.) Criminal Misc. Application No.14370 of 2020 is filed by accused No.2 - Harshadbhai Govindbhai Patel, Account Officer, Gujarat Council of Education Research and Training, Gandhinagar (for short "GCERT") and Criminal Misc. Application No.16043 of 2020 is filed by accused No.1 - Mr. Nikunj R. Thekadi, Director of Reliable Art Printery Pvt. Ltd. under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "CrPC") with prayer to quash and set aside the impugned FIR being CR No.11216008200118 of 2020 dtd. 24/3/2020 registered with Sector-7 Police Station, Gandhinagar for the offences punishable under Ss. 406, 420, 409, 467, 468 and 120(B) of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") alongwith all other consequential proceedings arising therefrom.

(3.) The brief facts as culled out from the petitions are as follows: