SURESH RAMANLAL PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since common questions of law and fact arises in both the petitions, with the consent of learned advocates for the respective parties, both the petitions are taken up and disposed of by this common order.

(2.) By way of these petitions under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioners have prayed to quash and set aside impugned FIR being C.R.No.I - 82 of 2019 registered with Karjan Police Station, for the offences punishable under Ss. 406, 420, 465, 467, 468, 471, 114 of the IPC as well as all other consequential proceedings arising out of the aforesaid FIR qua the petitioners herein.

(3.) Brief facts of the case are as under:-