NIRAVBHAI BHAGVANBHAI CHAUDHRY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondents. Since the issue involved in the present petition is squarely covered by the decision of the coordinate Bench delivered on 20/8/2024 in Criminal Misc. Application No.11013 of 2020 and allied matters, the present group of petitions are taken up for final disposal today itself.

(2.) By way of these petitions, the applicants have prayed for quashing of the different FIRs, details of which are given in a Tabular form as under :- Petition No. FIR No. Police Station Offence Criminal Misc. Application No.5217 of 2025 11200010201748 of 2020 Valsad Town Police Station 505(1)(b) and 120-B of the Indian Penal Code, Sec. 54 of the Disaster Management Act and Sec.

(3.) of the Police (Incitement to Disaffection) Act, 1922 Criminal Misc. Application No.5221 of 2025 11219002200780 of 2020 Ahwa Police Station, Dist. Dang 505(1)(b) and 120-B of the Indian Penal Code, Sec. 54 of the Disaster Management Act and Sec. 3 of the Police (Incitement to Disaffection) Act, 1922 Criminal Misc. Application 11214023201364 ofKadodara G.I.D.C. 505(1)(b) and 120-B of the No.5337 of 2025 2020 Police Station, Dist. Surat. Indian Penal Code, Sec. 54 of the Disaster Management Act and Sec. 3 of the Police (Incitement to Disaffection) Act, 1922 Criminal Misc. Application No.5338 of 2025 11822021202449 of 2020 Navsari Rural Police Station, Dist. Navsari 505(1)(b) and 120-B of the Indian Penal Code, Sec. 54 of the Disaster Management Act and Sec. 3 of the Police (Incitement to Disaffection) Act, 1922 Criminal Misc. Application No.5388 of 2025 11824001201061 of 2020 Vyara Police Station, Dist. Tapi 505(1)(b) and 120-B of the Indian Penal Code, Sec. 54 of the Disaster Management Act and Sec. 3 of the Police (Incitement to Disaffection) Act, 1922 3. Criminal Misc. Application No.5217 of 2025 was taken up as lead matter and the facts are stated from the said matter.