PRASHANTBHAI MANEKLAL MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As both these applications arise out of the same F.I.R., the same are decided analogously.

(2.) Rule. Learned APP waives service of rule for the respondent-State.

(3.) The present applications have been filed seeking quashing of FIR registered at Harij Police Station, District Patan being C.R. No.I-90 of 2015 for the offences punishable under Sections 406, 420, 507 and 114 of the Indian Penal Code, 1860 ('the IPC' for short).