KAUSHAL GOVINDBHAI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant seeks to invoke inherent powers of this Court praying for quashment of chargesheet (Criminal Case No.37552 of 2015) registered in connection with FIR being I-C.R.No.34 of 2015 registered with Athwalines Police Station, Surat for the offences punishable under Ss. 385 and 504 of the Indian Penal Code.

(2.) Facts and circumstances giving rise to file present application are that, in the year 2013-14, the applicant was associated with Divyabhaskar Newspaper as a Press Reporter. The complainant - respondent no.2 was in services of motor-driving training school and in part-time, was attended RTO Office, Surat for miscellaneous work. It is alleged in the FIR that, due to his acquaintance with the RTO Officer, Surat, the applicant-accused asked the complainant to convince the RTO Officer to give monthly illegal fixed amount for not publishing articles in the newspapers against the complainant and officer. It is further alleged that the applicant herein also threatened the complainant that he will publish a false article against him unless he do needful for fixed monthly illegal amount to be paid by the RTO Officer, Surat.

(3.) In the aforesaid facts, the offence came to be registered against the applicant herein and after recording the statement of witnesses, chargesheet came to be filed which culminated into criminal case.