SIRAJUDDIN RUKMUDDIN SAIYAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicants - original accused under Sec. 482 of the Code of Criminal Procedure seeking quashing and setting aside the impugned FIR being II.C.R.No.16 of 2014 registered with Balasinor Police Station, Mahisagar for the offence punishable under Sec. 507 of the Indian Penal Code (herein after referred to as the " IPC ").

(2.) Learned advocate for the applicants has submitted that as per the FIR, the alleged incident has taken place on 27/1/2014, whereas the FIR on record came to be lodged on 26/2/2014. Thus, FIR has been lodged after the period of almost 1 month from the date of incident. The delay caused in lodging the FIR has not been explained by the First Informant in the FIR.

(3.) Learned APP has opposed the present application by contending that that the ingredients for the offence punishable under Sec. 507 are clearly made out against the present applicants upon bare perusal of the FIR in question. She, therefore, submitted to dismiss the present application.