MILIND MUKUND JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application, under Sec. 482 of the Code of Criminal Procedure, the applicant-original accused Mr. Milind Joshi, resident of Mumbai (Maharashtra), seeks quashment of First Informant Report (FIR) bearing C.R.No.II-3275/2013 dtd. 20/12/2013 registered with Satellite Police Station, Ahmedabad, for the offences punishable under Ss. 506(2), 507 and 114 of IPC read with Sec. 135 (1) of the Gujarat Police Act.

(2.) Facts and circumstances giving rise to file present application are as follows:-

(3.) In the aforesaid facts, the applicant - original accused has preferred this application for quashing of the FIR, mainly on the ground that the allegations made are inherently improbable and absurd and same is tantamount to an abuse of process of law and he is actuated with ulterior motive.