LABHENDRABHAI RAMJIBHAI UMRETHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These three applications are filed under Sec. 482 of the Code of Criminal Procedure, 1973 before this Court by various applicants seeking to quash the following FIRs and all other proceedings pursuant thereto: <IMG>JUDGEMENT_204_LAWS(GJH)12_2021_1.jpg</IMG>

(2.) It appears that the dispute involved is between members of a housing society and on a similar issue i.e. with regard to nurturing stray dogs within the housing society, therefore the petitions are taken up for hearing together though quashment of three different FIRs have been sought for by the respective petitioners. It would be further pertinent to mention that vide an order dtd. 21/1/2019 all the petitions were directed to be heard together.

(3.) The short facts leading to the present applications are that the parties reside in the same society, i.e. Meadows-II, Gokuldham, Near Eklavya School, Sanathal, Ahmedabad. The dispute between the parties seem to be about nurturing stray dogs in the society and quarrel ensued on 8/1/2018 at 17.30 hours between the parties. Such a quarrel resulted in lodging of cross FIRs after substantial delay on 9/1/2018. The cross FIRs i.e. II-CR No.3/18 and II-CR No.4/18 are for the offences under Sec. 504 , 506(2) and 114 of IPC.