JAYRAMBHAI PANCHIYABHAI GAMIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in both the applications are interrelated, and the challenge is also to the selfsame first information report, 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, seek to invoke the inherent powers of this Court praying for quashing of the first information report being C..R. No.I-67 of 2015 registered with the Songadh Police Station, District: Tapi for the offence punishable under sections 304, 504, 506 read with section 114 of the Indian Penal Code.

(3.) The case of the prosecution may be summarized as under;