FARUKMIYA MEHBOOBMIYA QAZI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application filed under Sec. 482 of the Code of Criminal Procedure, 1973, the present applicants seek following reliefs:-

(2.) One Mr. J.P.Modi, R.T.O. Inspector at Himmatnagar lodged an FIR with Himmatnagar Rural Police Station against the present applicants for the offences punishable under Ss. 332, 323, 504, 506(2), 186 and 114 of the Indian Penal Code, with the contention that on 10/1/2014 at around 04:30 pm, the complainant along with other officers of the R.T.O. office Himmatnagar on their duty and they were working in the R.T.O. office, at that time, the accused came to the complainant and directed to sign on HGV papers, so, at that time, the complainant informed both the accused to provide incomplete detail of Form No. 22, and thereafter, the complainant informed both accused that till the form is completed, they will not sign HGV papers. Having heard so, the accused started ruckus and altercation with the complainant and spoken filth and abuse word and also pass the threat to life of complainant.

(3.) In the aforesaid context, at the hand of J.P.Modi, the FIR being C.R.No.I-4 of 2014 came to be registered with Himmatnagar (Rural) Police Station.