ABDUL KADAR HUSEN SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present applicant is one of the accused in the offence registered at CR No. I-53 of 2001 with the Jambusar Police Station for the offences under Section 306 read with Section 498(A) and 114 of the Indian Penal Code. By the present application, the accused has prayed to quash the said FIR in exercise of powers under Section 482 of the Criminal Procedure Code.

(2.) BRIEF facts of the present application are as under:

(3.) MR. Himanshu K Patel, learned APP, submitted the case of the original accused Nos.1 and 2 were acquitted on different footing and the case of the applicant is required to be considered in trial. He therefore submitted that the present application may not be entertained and may kindly be dismissed.