BHAGSINGH DAYALSINGH SAINI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Criminal Misc. Application is filed by Bhagsingh Dayalsingh Saini under Sec. 482 of the Code of Criminal Procedure seeking relief to quash the complaint registered as C.R.No.II-3014 of 2014 with Vastrapur Police Station, Ahmedabad for the offence under Sec. 323, 294(B), 506(1) and 114 of IPC and Sec. 25(1)(B) of the Arms Act against present petitioner as well as his son - Bablibhai Saini.

(2.) Vide order dtd. 22/1/2014, Rule was issued and interim relief in terms of para - 6(C) was granted.

(3.) It is alleged in the complaint by the complainant that on 5/1/2014 at about 1.45 pm, when complainant, Sandhipbhai and Billubhai Bhatia were present in group, at that time, present petitioner and his son were present in Gurudawara and in their presence, donation box which was kept in worship room was opened. The complainant at the relevant time was going towards holy Guru Granth Sahib, accused Bablibhai was starring at him, but that gesture has been ignored. However, accused Bablibhai came near him and pushed him, at that time, worshipers who were present at the spot were gathered. Said accused Babli took out revolver from his pocket and threatened the complainant. As crowd was gathered, he put back weapon. The petitioner was also present and he threatened the complainant for dire consequences saying that he has 500 men with him and he will burn the complainant as well as his house. The complainant having passed through aforesaid incident lodged complaint before the Vastrapur Police Station as stated herein above.