RAKESHBHAI SOMABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Sec. 482 of the Code of Criminal Procedure (for short the 'Code') seeking quashment of the FIR being CR No.I-72 of 2013 registered with the Deesa Police Station for the offences punishable under Ss. 504 , 332, 353, 186 and 114 of the Indian Penal Code .

(2.) The facts of the case in nutshell are that by way of an advertisement dtd. 06/08/2022, the DSP arranged the toeing squad and toeing vehicles. The toeing squad were given task to toe the vehicles which are lying on the public street. The petitioner is holding a medical store viz., Bhavani Medical Stores and on the day of incident, some vehicles were parked outside the shop of the petitioner. According to the allegations, toeing squad reached and started to toe the vehicles parked near the store of the petitioner. The petitioner having aggravated reached to the spot and started speaking filthy and wielding the iron pipe upon the persons of toeing squad and prevented them from doing work. Thus, the FIR in question came to be registered against the petitioner for the alleged offence punishable under Ss. 504, 332, 353, 186 and 114 of the Indian Penal Code.

(3.) In wake of the above circumstances, the petitioner has approached this Court.