ASHIK GOVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms.Nidhi Barot, learned advocate states that she has received instructions to appear for and on behalf of respondent no.2 and shall file her Vakalatnama before the Registry. Registry is directed to accept the same.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants-original accused seek to invoke inherent powers of this Court, for quashing of the FIR being I-C.R.No.11206020230124 of 2023 registered with Kadi Police Station, Mehsana for the offences punishable under Ss. 306 , 384 , 504 , 506(2) and 114 of the Indian Penal Code and Ss. 5, 39, 40, 42(a) and 42(d) of the Money Lending Act.

(3.) Facts and circumstances giving rise to file present petition are that the applicant had obtained financial aid from the complainant's husband for purchasing the house and deceased was great stress and depression. It is alleged in the FIR that the money was advanced by the accused on high interest and due to pressure and harassment to return back the advance money, deceased ended his life by consuming poison.