PRADIP N.SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since both these matters arising out of common FIR, they are disposed of together by this common order.

(2.) These applications filed under Section 482 of the Code of Criminal Procedure by the applicants for quashing and setting aside the FIR being I C.R. No.1 of 2012 registered with CID Crime Police Station, Rajkot Zone, Bhuj, for the offences punishable under Sections 120B, 166, 409, 465, 467, 468 and 471 of Indian Penal Code.

(3.) Brief facts of the prosecution case as per the FIR are as under: