CHINTAN KANJIBHAI KALATHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring the present application under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'CrPC'), the applicant has prayed to quash and set-aside the complaint being CR No.11198067220071 of 2022 registered with the Vartej Police Station, Bhavnagar, for the offence punishable under Sec. 306 of the Indian Penal Code.

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

(3.) On 22/3/2022, a Coordinate Bench of this Court (Coram :