HAMIDBHAI AMADBHAI BHATTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant seeks quashment of the impugned FIR being CR-I No.13 of 2014 registered with the 'A' Division Police Station, Bhuj City, District : Kachchh for the offences punishable under Ss. 143, 147, 149, 153, 427 and 186 of the Indian Penal Code and Sec. 3 of the Prevention of Damage to Public Property Act, 1984 as well as the charge-sheet thereof as well as the proceeding/s arising from the same being Criminal Case No.1464 of 2014, pending before the learned competent Criminal Court as well as the order/s impugned passed therein.

(2.) The brief facts of the case are as under :

(3.) Heard learned senior advocate Mr.N.D. Nanavaty with learned advocate Mr.Mrugen Purohit for the applicants, learned advocate Mr.Shah for the complainant and learned AGP Mr.Soaham Joshi for the State.