PARMAR KANTIBHAI DHARMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Application has been filed by the Applicant [Original Accused] under the provisions of Sec. 482 of the Code of Criminal Procedure, 1973 with a prayer to quash and set aside the FIR being I-CR No. 19 of 2014 registered with Deesa Rural Police Station, District Banaskantha for the offences punishable under Ss. 354 and 506(2) of the Indian Penal Code.

(2.) Heard learned Advocate Mr. V.O.Joshi for the Applicant, learned Advocate Ms. Alka B. Vaniya appearing for Respondent No.2 and learned APP Ms. Vrunda Shah appearing for the Respondent - State.

(3.) Learned Advocate Mr. Joshi submitted that the Applicant herein had written a letter to the Taluka Development Officer on 6/2/2014 requesting him to disqualify Respondent No.2 - Shoramben, as she had given a birth to a third child on 1/10/2013, which would entail her disqualification under Sec. 57(A) of the Gujarat Panchayats Act as a Member.