GOVINDBHAI PRATAPBHAI PAGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of preferring this application under Sec. 482 of the Criminal Procedure Code, 1973, the applicant seeks to invoke the inherent powers of this Court praying for quashing and setting aside the criminal complaint registered against him before the Bavla Police Station, District: Ahmedabad (Rural) being C.R. No.I-70 of 2013 for the offence punishable under Ss. 363 and 366 of the Indian Penal Code.

(2.) The applicant-Govindbhai Pratapbhai Pagi is the original accused No.1 and the respondent No.2-Shambhubhai Nanubhai Pagi is the original complainant and for the sake of convenience and brevity, they shall hereinafter be referred to as the accused and the complainant. Criminal Procedure Code , 1973 shall hereinafter be referred to as the 'Code' and the Indian Penal Code, 1860 shall hereinafter be referred to as the ' IPC .

(3.) The facts leading to filing of the present application are as under;