SAHEBKHANJI SHERMOHAMMADKHANJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All the Criminal Misc. Applications are co-related and therefore, taken up together for hearing as well as for disposal.

(2.) In all such petitions, different petitioners have prayed to quash and set aside the FIR registered with Rajpipla Police Station being I C.R. No.134 of 2011 dated 09.11.2011 for alleged offences under Sections 406, 420, 465, 466, 467 and 120-B of the Indian Penal Code, against all 22 persons wherein charges under Sections 409 and 479 were added pending investigation. All the petitioner are shown as accused in such complaint and therefore, they have challenged such complaint under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred as to 'Cr.P.C.') to quash such FIR mainly on the ground that it does not disclosed any criminal activity and commission of cognizable offence by petitioners.

(3.) Though there are different types of allegation, considering their status, when all the petitioners are shown as accused in the same FIR and when they all are challenging the same FIR, at least to avoid repetition of certain facts, such petitions are taken up for final hearing together and decided by this common and consolidated judgment. Though there are several common facts, factual details of petitioners may defer, since all different petitions are different and therefore, it would be dealt with accordingly.