MAHESHBHAI KANUBHAI DOBARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN this petition under Section 482 of the Code of Criminal Procedure, the petitioner has prayed, inter alia, that: -

(2.) THE FIR / complaint against which present petition is taken out is registered as C.R. No. I -24 of 2013 dated 13.6.2013 wherein the complainant i.e. respondent No. 2 has alleged offence punishable under Sections 365, 324, 504, 506(2), 114 of IPC and Section 135(1) of Gujarat Police Act.

(3.) HEARD Mr. Ashish M. Dagli, learned advocate for the petitioner, Mr. Mahesh K. Poojara, learned advocate for the respondent No. 2 complainant and Mr. K.P. Raval, learned APP for the State.