DEVCHANDBHAI BHIKHABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed under Sec. 482 of the Code of Criminal Procedure seeking quashment of the complaint registered as CR No.II-19 of 2013 with Lathi Police Station for the offence punishable under Ss. 323, 504, 506(2) and 114 of the Indian Penal Code.

(2.) At the outset, it may be noted that petitioner no.1 came to be died during the pendency of the proceedings; and therefore petition against petitioner no.1 stands abated.

(3.) The short facts of the case as can be seen from the FIR are that petitioners were the officials of the GEB and on 22/04/2013 while the complainant was going towards his house, in the main market, petitioners were sitting in Bolero Jeep Car bearing Registration No.GJ-11X-947 and from the said car while the persons of GEB came out by opening the door; as a result of which the complainant knocked with the door and fell down on the road and received such injuries. By making such allegations against the petitioners by complainant-Kalubhai Bhimjibhai Soliya, the present complaint came to be filed.