APOORVA OZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) (i) By filing Criminal Misc. Application No.15861 of 2013, under Sec. 482 of the Code of Criminal Procedure, 1973 the applicant- Apoorva Oza seeks to invoke the inherent powers of this Court, praying for quashing of the First Information Report being, I-C.R. No.93 of 2013 registered with Valia Police Station, Bharuch, on 3/9/2013 for the offence punishable under Sec. 354 of the IPC and Sec. 3(1) of the "Atrocity Act".

(2.) Both the complaints have been filed by the respondent No.2 Anilaben Prabhubhai Vasava.

(3.) Heard Mr.Pankaj Chaudhary, learned advocate for the applicants, Mr.L.B. Dabhi, learned AGP for the respondent No.1-State of Gujarat and Mr.Jagatsinh Vasava, learned advocate for the respondent No.2.