ALPESH GOVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Kashyap Jani for the petitioner, learned Vishrut Bhandari appearing on behalf of Aniq Kadri for respondent No.2 and learned APP Ms. Jhala for the respondent State.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C."), the applicant has prayed to quash and set aside the FIR being C.R. No. 11188009210518 of 2021 registered with Modasa Town Police Station, Modsana for the offence punishable under Ss. 394, 323, 504, 506(2) of the IPC and all the consequential proceedings arising therefrom.

(3.) Learned advocate for the petitioner submitted that in the complaint it is alleged that the accused had called the complainant to his office under the guise to collect the professional fees and there he committed an offence of robbery and forcefully taken Rs.6,500.00 from the pocket of witness Vinubhai and also gave kick and fist blow to Vinubhai. It is under these circumstances, the impugned FIR is filed.