MANISHBHAI JAYANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As common questions of law and facts are involved in both the applications and both the applications arise out of the selfsame FIR, with the consent of learned advocates appearing for the parties, the matters are taken up for final hearing and are being disposed of by this common order.

(2.) The present applications have been filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside of the FIR being C.R.No.I-68 of 2018 registered with Kadi Police Station, District Mehsana for the offence punishable under Ss. 376, 467, 468, 469, 471, 323, 504, 506(2), 498A and 114 of the Indian Penal Code and all consequential proceedings arising out of the said FIR qua the applicants.

(3.) The brief facts of the case are as under: