RITABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the present group of applications arise out of the same F.I.R., the same is decided by a common judgment.

(2.) The present applications have been filed by the applicants-original accused under Section 482 of the Code of Criminal Procedure seeking quashing and setting aside the impugned FIR being No.I-124 of 2016 registered with Gandhigram Police Station, Dist:Rajkot.

(3.) The F.I.R. filed against the accused herein is the same hence, the facts of the Criminal Misc. Application No.9885 of of 2016 are incorporated herein.