RAJENDRA GANERIWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PETITIONER is original accused No.1 in FIR bearing C.R.I.No.350/2010 dated 1.6.2010 filed by respondent No.2 herein before Satellite Police Station, for offence punishable under section 385 and 506 part 2 read with section 114 of the Indian Penal Code. He seeks quashing complaint on various grounds.

(2.) GIST of the complaint be noted in brief.

(3.) RESPONDENT No.2 filed affidavit in reply denying the allegations made in the petition mainly contending that he was being threatened by others on behalf of the petitioner. An attempt was made to kidnap his son. He had given a cheque of Rs.50 lacs towards final settlement at the say of Hasmukh J. Shah.