KEVALBHAI DILIPBHAI THANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants seek quashment of the impugned FIR being C.R.- I No.15 of 2019 registered with the Navabandar Marine Division Police Station, District : Gir Somnath for the offences punishable under Ss. 332, 186, 353, 504 and 114 of the Indian Penal Code as well as the charge-sheet thereof as well as the proceeding/s arising from the same being Criminal Case No.1827 of 2019, pending before the learned competent Criminal Court at Una as well as the order/s impugned passed therein.

(2.) The brief facts of the case are that when the complainant, who is a Government servant, was checking the vehicles at the Check Post, the applicants came in a car in drunken condition and upon inquiry, the applicants got provoked and there was a scuffle between the applicants, the complainant and other police personnel. Hence, the impugned complaint. The charge-sheet is filed and is culminated into the criminal case, which is pending before the learned trial Court.

(3.) Heard learned advocates. Though served, the complainant has chosen not to appear and contest this application before this Court.