RAGHUBHAI GOVINDBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of the respondent-State.

(2.) This application has been filed under Sec. 482 of the Code of Criminal Procedure for quashing the FIR bearing CR No. I-42/2016 registered with Mahelav Police Station, Anand for offences punishable under Sec. 354(A) and 506(2) of IPC and to terminate all the subsequent proceedings in connection with the FIR.

(3.) The applicant states that he is innocent and falsely implicated in the alleged offence. By bare reading of the FIR also, the offence is not made out. It is stated that the first informant had taken Rs.1,80,000.00 from the applicant as loan on 23/1/2015 and the first informant signed on the promissory note supported by two witnesses and when the applicant demanded the said money back from the first informant, she has filed false and fabricated FIR using the criminal machinery as a tool.