ALKABEN ISHWARLAL VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Jigar Gadhavi for the petitioner, learned advocate Mr. Nishit Gandhi for the respondent No.2 and learned APP Ms. Asmita Patel for the respondent State.

(2.) By way of this petition under Sec. 482 of the Code of Criminal Procedure, 1978, the petitioner prays to quash and set aside FIR being II - C.R. No.504 of 2016 registered with Bopal Police Station for the offences punishable u/s 504, 506(2), 114 of the IPC .

(3.) Brief facts of the case are that the petitioner - accused and the complainant were good friends and they were knowing each other. The complainant was used to come at the home of the petitioner/accused, whereupon, the petitioner/accused was living with one Mr. KK Singhal. There were some allegations of illicit relationship. On 6/8/2016, the complainant was at her home with her children, at that time around 11 o'clock in the mid night, the petitioner/accused came to the home of the complainant and spoken filthy and abortive language towards Mr. KK Singhal. The husband of the complainant at that time tried to subside the situation, but at that time, the petitioner/accused passed threat of dire consequences and also spoken filth, but abortive language. Since the parties have harboured trifling grudges, this incident was reported by the complainant to Bopal Police Station and came to be registered as FIR being II - C.R. No.504 of 2016 registered with Bopal Police Station for the offences punishable u/s 504, 506(2), 114 of the IPC ..