LAKHABHAI DEVDHANBHAI JHILARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate for the petitioners and Mr.K.P.Raval learned APP appearing for respondent No.1. Though served none appears for original complainant ? respondent No.2.

(2.) THE petitioners, who have been named as accused in First Information Report being FIR No.I-98 of 2005 lodged with Morbi City Police Station on 2.5.2005 and the alleged offences have been committed on 15.10.2004, have approached this Court under Section 482 of the Criminal Procedure Code for quashing the said FIR on the ground that the same is nothing but merely an attempt to scuttle pressure unduly on the petitioner in respect of the private complaint, which came to be filed by the petitioner No.1 in the Court of the learned Additional Chief Judicial Magistrate being Criminal Case No.10 of 2004 alleging that the respondent Nos.2 and others committed offence punishable under Sections 323, 324, 504, 506(2), 394, 307 and 114 of the Indian Penal Code.

(3.) THEREAFTER, the accused respondent herein appears to have filed complaint in question on 2.5.2005.