JAYANTIBHAI BECHARDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since common issue arises in all these matters, the same are heard analogously and are decided by this common judgment.

(2.) The present application has been filed seeking quashing of the F.I.R. registered at Manavdar Police Station, District Junagadh, being C.R.No.I-44 of 2008 for the offence punishable under Sections 407, 420, 465, 467, 468, 471, 472, 474, 114 and 120-B of the Indian Penal Code, 1860 ('the IPC' for short).

(3.) The brief facts are incorporated from Criminal Misc. Application No.8424 of 2015 as under: