MAHENDRASINH HIMMATSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Criminal Miscellaneous Application under Sec. 482 of The Criminal Procedure Code, 1973, the applicant - original accused seeks to quash the impugned F.I.R. being C.R. No.11206079200842 of 2020 dtd. 5/10/2020 registered at Vadol Police Station, District : Mahesana for the offences punishable under Ss. 308 , 277 , 279 and 114 of the Indian Penal Code and Sec. 5 of the Environment (Protection) Act and Sec. 24 of The Water (Prevention and Control of Pollution) Act .

(2.) The case of the prosecution as per the F.I.R. can be stated as under:

(3.) The Investigating Agency, after having conducted the investigation, filed chargesheet before the competent Court on 5 th December 2020 against the present applicant as well as two other accused persons those who are caught red handed at the time of raid. It is pertinent to note that thereafter, at that time, the present applicant was shown as absconder. However, an additional chargesheet dated 24 th April 2021 came to be filed against the present applicant.