(1.) By filing this petition under Article 226 of the Constitution of India and under section 482 of the Code of Criminal Procedure, the petitioner has prayed for quashing F.I.R. registered as CR No. I " 166 of 2005 at Waghodia Police Station for offences punishable under section 379 read with section 114 of the Indian Penal Code on the ground that police cannot investigate the offence which relates to documents on the basis of which decree was passed by a Civil Court.
(2.) This case has a chequered history, and the facts narrated in a nutshell are as under:
(3.) Learned senior advocate Mr. S.I. Nanavati for Dodsal Pvt. Ltd., submitted that even though the Company was not a party to the civil suit, within few days of filing the suit, a consent decree has been obtained by the accused No.2 against the accused No. 1 in collusion and material lying at the stockyard of the Company was taken away and, therefore, the Company has filed the aforesaid complaint at Annexure 'A' which is under police investigation.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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