DHARMENDRASINH RANHITSINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Chirayu A. Mehta for the applicant and learned Additional Public Prosecutor Ms. Maithili Mehta on behalf of respondent-State.

(2.) By way of the present application, the applicant herein has prayed to quash and set aside the First Information Report being Crime Register No.11196009200447 of 2020 lodged with the Javaharnagar Police Station, Vadodara City, for the offences punishable under Ss. 379 and 114 of the Indian Penal Code.

(3.) The respondent No.2, who is Police Sub-inspector of Javaharnagar Police Station, Vadodara City, in the impugned complaint has alleged that the present applicant, who is the owner of Narendra Roadways has committed an offence of theft, which is punishable under Sec. 397 of Indian Penal Code and the respondent No.2 narrated the facts in the said complaint, which read thus: