GELABHAI MERUBHAI AAL 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.II-276 of 2013 registered with Nadiad Town Police Station, Kheda, for the offence punishable under Ss. 504, 507 read with Sec. 114 of the Indian Penal Code. The complaint came to be lodged at the instance of respondent No.2.

(2.) Heard Mr.Sikander Saiyed, learned advocate for the applicant and Ms.Asmita Patel, learned APP for the respondent- State. Though served, none appears for respondent No.2.

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