SAMIR MAHENDRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Dhawan Jayswal, the learned APP waives service of notice of rule for and on behalf of the respondent No.1-State of Gujarat. Mr. Bhavik Samani, the learned advocate waives service of notice of rule for and on behalf of the respondent No.2-original first informant.

(2.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant-original accused no.4 seeks to invoke the inherent powers of this Court praying for quashing of the Criminal case No.87912 of 2022 pending before the Court of learned 2nd Additional Chief Metropolitan Magistrate, Ahmedabad arising from the F.I.R. being C.R.No.I-79 of 2019 filed before the Vasna Police Station, District-Ahmedabad for the offence punishable under Ss. 406, 420, 409, 120B, 34 and 114 of the Indian Penal Code.

(3.) The applicant is accused no.4 of the impugned F.I.R. being C.R.No.I-79 of 2019 registered with Vasna Police Station, District - Ahmedabad is contending that he has committed no offence and the F.I.R. registered against him smacks of malafide and is with ulterior motive and the facts suggests that he is innocent and has been wrongly named in the FIR and falsely implicated.