VELUBHA SWARUPSINH SODHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 ( the Code for short) for quashing and setting aside the FIR being CR No. I 9 of 2008 filed by respondent No.2 before Khadir Police Station, Taluka Bhachau, District Kachchh at Annexure-A to the petition.

(2.) Rule was ordered to be issued on 24.3.2009 and ad-interim relief granted earlier was ordered to be continued till further orders.

(3.) Today, at the time of final hearing of this petition, learned advocate Mr.K.D.Shah for the applicants has invited attention of the Court to the FIR at Annexure-A to the petition and submitted that respondent No.2 has filed this complaint in June 2008 for the alleged incident occurred in June 2002.