DEVRAJBHAI SOMABHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicant has prayed for quashing and setting aside the FIR being C.R.No. I- 18 of 2018 registered with Mangrol Police Station, District:- Junagadh for the offence punishable under Ss. 363 , 447 , 364 , 504 and 506 (2) of the Indian Penal Code .

(2.) Heard learned advocate, Mr. Vasant R. Barot appearing for the applicant and learned APP Ms. M. D. Mehta appearing for respondent - State.

(3.) The present applicant is only accused in the said FIR who has preferred this application for quashing the impugned FIR. As per the FIR registered by one Jamnaben W/o. Sureshbhai Govindbhai Makadiya, the complainant is having one daughter and one son. The sister of the complainant viz. Shardaben alongwith all three children of Shardaben were murdered on 1/9/2017 by one Mahendrabhai @ Jiko Deva Parmar. As per the FIR, the present applicant happens to be husband of the deceased sister of the complainant.