RAJESHKUMAR HARIDAS DATTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application under Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) is filed with the following prayers:

(2.) The facts as stated in the application are such that the applicant was permanent resident of Thane since 23/12/1999 and upon intimation from Manavadar Police Station in the end of March, 2019 to appear before the Manavadar police station pursuant to the FIR lodged against him in the year 2014, the applicant became aware of the FIR. It is stated that the applicant came to know about the 'A' summary filed and the order passed therein; that on perusal of the FIR, it is stated therein that the applicant is a tax evader and the complaint is filed. It is this complaint which is sought to be quashed by filing this application.

(3.) Heard learned advocates for the parties.