VASANTBHAI HARIBHAI GAJERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is granted. Amendment be carried out forthwith.

(2.) By filing the present petitions under Article 226 of the Constitution of India read with Sec. 528 of the BNSS, 2023, the petitioners herein have prayed for the following reliefs: -

(3.) The FIR being No.11210015260005 of 2026 came to be registered with the DCB Police Station of Surat City on 21/2/2026 for the offences punishable under Ss. 409, 465, 467, 468, 471, 474, 386, 389, 120(B), 34 and 506(2) of the IPC against the petitioners herein and the other accused persons. Being aggrieved by the said FIR, the petitioners have approached this Court by filing the present sets of petitions.