(1.) Since all the matters having almost similar facts and common questions of law, therefore, at the request of learned advocates appearing for the respective parties, are taken up for final hearing together. Hence, Rule returnable forthwith. Learned advocate Mr. Bhavesh Babariya waives service of notice of Rule for the private respondent and learned A.P.P. Mr. Himanshu K. Patel waives service of notice of Rule for the respondent - State of Gujarat.
(2.) For the sake of convenience, R/ Criminal Miscellaneous Application No.19771 of 2021 is treated as the lead matter.
(3.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C."), the applicants - original accused persons have approached this Court for quashing and setting aside First Information Report being C.R. No.11197005211511 of 2011 registered with the Vadodara Taluka Police Station District : Vadodara Rural on 14 th October 2021 for the offence punishable under Ss. 3, 4(1), 4(2), 4(3) of the Gujarat Land Grabbing (Prohibition) Act, 2020 (for short, "the Land Grabbing Act") and Sec. 506(2) of the Indian Penal Code.
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