SANJAYBHAI DINESHBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) praying for quashing the FIR being C.R.No.II-25 of 2018 registered at Kalol Police Station, Panchamahals and all further and consequential proceedings initiated thereupon.

(2.) The brief facts leading to filing of this application are such that the impugned complaint is filed by the complainant alleging that before 1 1/2 years the complainant had gone to perform the funeral ceremony, at that time, the accused-applicants herein had insulted and threatened the complainant to kill on failure to withdraw all cases filed by his daughter Smt.Pallavi against Shri Jitendrabhai Patel. It is this complaint which is sought to be quashed by way of this application.

(3.) Heard learned advocates for the parties.