VIRJIBHAI KHODABHAI SANURA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the relief prayed for in both the petitions is to quash a selfsame FIR, those were heard analogously and are being disposed of by this common judgment and order.

(2.) Rule returnable forthwith. Mr. Jani, the learned advocate waives service of notice of rule for and on behalf of the respondent No.2 -original first informant. Mr. J.K. Shah, the learned APP, waives service of notice of rule for and on behalf of the respondent No.1 -State of Gujarat.

(3.) By these two applications under Section 482 of the Code of Criminal Procedure, 1973, the applicants -original accused persons seek to invoke the inherent powers of this Court praying for quashing of the First Information Report being C.R. No.I -15/2015 registered with the Padhdhari Police Station for the offence punishable under Section 306, 506(2) read with Section 114 of the Indian Penal Code.