SNEH BHAVINBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule on behalf of respondent-State.

(2.) The petitioner is before this Court has made a prayer for quashing and setting aside the FIR bearing C.R. No. II - 60 of 2019 registered at Vadodara Taluka Police Station for the offences punishable under Sec. 25(1-b)(a) of the Arms Act .

(3.) Mr. B.S. Patel, learned counsel alongwith Mr. Chirag B. Patel, learned advocate for the petitioner states that, after the death of petitioner's father, there was some dispute with the partners regarding the business dealing, and it is alleged that one other partner, namely Bhupendrabhai @ Tinabhai Shantilal Shah with some other persons hatched a conspiracy and planted a revolver in the dicky of the petitioner's car. It has been submitted by the learned counsel for the petitioner that the petitioner had no knowledge of such act but the information had been given to the police and the police stopped his car, and on the search, the revolver was found from his car and he was arrested by the police.