PANKAJBHAI MADHAVLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Sec. 482 of Cr.P.C., the applicant seeks to invoke inherent powers of this Court, praying quashment of First Information Report being C.R.No.I-97 of 2014 registered with Puna Police Station, Dist: Surat for the offences punishable under Ss. 304 , 285 , 337 , 338 read with Sec. 114 of the Indian Penal Code.

(2.) Though served, none appears for respondent no.2.

(3.) The case of the prosecution may be summarized as under: