GANESH GIRJASHANKAR JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing the present Application under Sec. 482 of the Code of Criminal Procedure, the Applicants have prayed for the following reliefs:

(2.) The facts and circumstances giving rise to the present Application are such that on 23/2/2014, an FIR came to be lodged by Respondent No.2 herein to the effect that on 13/2/2014, at around 12:30 in the afternoon, when Respondent No.2 was standing outside his house, a Swift Car came, from which the present Applicants came out and the Applicant Ganesh Girjashankar Joshi (hereinafter referred to as "Ganesh") was having a revolver with him. The Respondent No.2 was caught hold from his neck by Ganesh and he was made to sit in the front seat of the car. In the car, Ganesh told him that interest for two years was due from Respondent No.2 and that he should convey the house of his father in his name. The Applicants started beating Respondent No.2 with an iron rod and other things. He was thereafter taken to the police station. Prior to that Respondent No.2 was threatened that if he informs the police about the incident, his brothers would be defamed, and therefore, at the relevant time, he did not tell about the incident to the police. On the basis of the said FIR, an offence in question came to be registered.

(3.) Heard learned Advocate Mr. Nayan L. Gupta for learned Advocate Mr. Ashish M. Dagli for the Applicants and learned APP Ms. Krina Calla for the Respondent - State.