DASHRATHJI DOLAJI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application, under Sec. 482 of the code of Criminal Procedure, 1973 the applicant seeks to invoke the inherent powers of this Court, praying for quashing of the First Information Report being, C.R. No.I-77 of 2013 registered with Diyodar Police Station, Banaskantha, for the offence punishable under Ss. 366, 506(2) read with Sec. 114 of the the Indian Penal Code.

(2.) Heard Mr.Abhaykumar Shah, learned advocate for the applicant and Ms.Asmita Patel, learned APP for the respondent-State. Though served, none appears for respondent Nos.2 and 3.

(3.) Ms. Asmita Patel, learned APP has vehemently opposed this application and argued that the applicants have committed serious offence, therefore, this application be dismissed.