VIJAYBHAI MANSIBHAI KHAVADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Criminal Misc. Application, the applicant, who is accused no.3, has approached this Court under Sec. 482 of the Code of Criminal Procedure seeking quashment of the FIR being C.R. No.11211045220164 of 2022 lodged on 2 nd July 2022 before the Sayla Police Station, District Surendranagar, for the offence punishable under Ss. 504 and 506(2) read with Sec. 114 of the Indian Penal Code.

(2.) Heard learned advocate Mr.Pawan Barot appearing for the applicant as well as learned APP Ms.Moxa Thakkar appearing for the respondent - State of Gujarat.

(3.) Mr.Barot submitted that the impugned complaint is nothing but a sheer abuse of process of law and filed only with a mala fide intention to see that the relative of the applicant who is facing the charges under Sec. 302 of the IPC may not get the bail.