(1.) As all the applicants of the captioned applications are co-accused of a selfsame First Information Report and the prayer is also to quash the selfsame F.I.R., those were heard analogously and are being disposed of by this common judgment and order.
(2.) By these applications under Section 482 of the Code of Criminal Procedure, 1973, the applicants - original accused persons seek to invoke the inherent powers of this Court, praying for quashing of the First Information Report being C.R. No.I-90 of 2016 registered on 6th June 2016 with the Khatodara Police Station, Surat for the offence punishable under Sections 406, 420, 465, 467, 468, 471, 120B of the Indian Penal Code and Sections 3(1)(iv) and 3(2)(v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for short, 'the Atrocities Act').
(3.) The dispute pertains to a plot of land bearing Revenue Survey No.96/3/2, Block No.121 admeasuring 5261 sq. mtrs. of the Final Plot No.71 admeasuring 3475 sq. mtrs. of the Town Planning Scheme No.36 of village: Althan, Taluka: Surat, District: Surat. The respondent No.3, namely, Arjun Shankarbhai Rathod claims to be the original owner of the land in question along with his family members. The respondent No.3 is a member of the Scheduled Caste.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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