JITUBHAI MOHANBHAI KUHADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, present applicant is seeking to quash the FIR being II-C.R.No.3023 of 2001 registered with Veraval City Police Station for the offencs punishable under Ss. 8(2)(b) and (c) of the Gujarat Prevention of Anti-Social Activities Act, 1985 ('the PASA Act' hereinafter). The applicant had also challenged the charge-sheet and other proceedings pursuant thereto contending that the same would amount to sheer abuse of process of Court and Law.

(2.) Brief facts leading to the present application are as follow:

(3.) Heard the learned advocate Mr.Harshit Tolia for the applicant and learned Additional Public Prosecutor Ms.M.D.Metha for respondent-State.