RAJIV PRADEEPKUMAR PINCHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate for the petitioner.

(2.) THE petitioner has taken out this petition invoking provision of Section 482 of the Criminal Procedure Code for quashing the complaint being C.R. No. II-3129/2013 lodged with Vastrapur Police Station District Ahmedabad for the offence punishable under section 507 of Indian Penal Code.

(3.) IN light thereof, Court called upon learned APP to respond to the requests made by the complainant as well as by the petitioner. Ms. Raval, learned APP submits that the offence is non-compoundable, however, Court may pass appropriate order.