MOHIT PRAFULBHAI PATHAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the respective parties, present petitions are taken up for final disposal today. As common questions of law and fact arise in this group of petitions, the same are being disposed of by this common judgment.

(2.) The group of present petitions is directed against the order passed by the learned 2nd Addl. Chief Judicial Magistrate, Navsari dated 28.5.2019, whereby the learned trial Judge added the offences punishable u/s 384, 385, 389 and 120(B) of the IPC as well as report seeking addition of offences punishable u/s 193, 195, 199 and 211 of the IPC in connection with FIR being I - C.R. No.42 of 2019 dated 4.4.2019 lodged with Navsari Rural Police Station for the offences punishable u/s 376(D), 328, 406, 420, 354A, 506(2) and 114 of the IPC.

(3.) The facts leading to the reports dated 25.5.2019 and 27.5.2019 and facts of FIR being I - C.R. No.42 of 2019, after filtering unnecessary and irrelevant details, necessary for the disposal of present petitions can be stated thus:-