DAMJIBHAI LAKHABHAI BHASHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside the First Information Report bearing I-C.R. No.44 of 2016 registered with Dhoraji Police Station, Rajkot Rural for the offences punishable under Ss. 120(B) of the Indian Penal Code, under Sec. 25(1)(A)(C) of the Arms Act and under Sec. 135 of the Gujarat Police Act and the proceedings initiated in pursuant thereto.

(2.) When the matter was called out today, learned Advocate for the applicants Mr. S.M. Gohil failed to appear. On the earlier date, it was reported that the matter is at the stage of recording of the plea of the accused and the adjourned date is FEBRUARY 27, 2023.

(3.) On going through the First Information Report, it appears that on the basis of information received, the police in the presence of panchas had visited the property which is under lease of mining of sand. As the charge-sheet is filed and the trial of Criminal Case No.185 of 2017 is likely to begin as per the Report of the Police, this Court does not find any reason to interfere with the above First Information Report and therefore, the present application is rejected. Interim relief granted earlier stands vacated.