HARJIVANBHAI HANRAJBHAI PATEL Vs. MAHENDRABHAI MAHADEVBHAI AMBANI

JUDGEMENT

(1.) By way of preferring present petition the petitioners seek to invoke extraordinary and inherent jurisdiction of this Court under Article 226 of the Constitution read with Sec. 482 of the Code of Criminal Procedure, 1973, for quashing of the FIR being C.R.No.I-39 of 2018 registered with Junagadh 'A' Division Police Station against the petitioners for the offence punishable under Ss. 420 and 114 of the Indian Penal Code, under Ss. 11 of the Designs Act and Ss. 63, 64 and 65 of the Copyright Act, 1957.

(2.) The brief facts can be summarized as under:

(3.) Heard learned advocate Mr. D. K. Trivedi for the petitioners and learned APP Mr. Soaham Joshi for respondent No.2 - State.