IQBAL HASANALI SYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.L.B.Dabhi, Learned Additional Public Prosecutor, waives service of notice of rule on behalf of respondent No. 1 - State and Mr. Yash Patel, learned advocate, waives service of notice of rule on behalf of respondent No. 2.

(2.) The present Criminal Misc. Application is filed under sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside FIR being Cr. No.11216010220200 of 2022 registered with Pethapur Police Station, Gandhinagar on 15/5/2022 for the offences under Sec. 387, 389, 120B, 143, 147, 149, 323, 504, 506(2) and 342 of Indian Penal Code, 1860.

(3.) As per the allegations made in present FIR, earlier one FIR bearing number 11201002210014 was registered with CID Crime Police Station, Ahmedabad Zone under Ss. 406, 409, 420, 120(B), 465, 467, 468, 471, 477(A) of the IPC on 8/12/2021 against present complainant. A settlement arrived at between the parties and the said FIR was quashed by an order of this Court. It is further alleged that thereafter, on 15/5/2022, a meeting was held between present accused persons, in which, present complainant was also remained present. All the accused persons forced the complainant to sign the certain papers / documents against his will. It is further alleged that at the relevant time, the petitioner, who is a practicing lawyer, was also present in the meeting and has also participated in the commission of the offences under Sec. 387, 389, 120B, 143, 147, 149, 323, 504, 506(2) and 342 of Indian Penal Code, 1860.