DINESH SHANKARLAL CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code") as also under Article 226 of the Constitution of India praying for quashing of the FIR registered as C.R. No. 11191041200772 of 2020 registered with Shaherkotda Police station, Ahmedabad City, for the alleged offences punishable under Sec. 501, 500 and 114 of the Indian Penal Code (hereinafter referred to as the "IPC") as also under Ss. 112 and 117 of the Gujarat Police Act, filed by respondent No. 2 herein, who is Unarmed Head Constable of Shaherkotda Police station, Ahmedabad City.

(2.) Brief facts of the case are as under:-

(3.) Mr. A.R. Kadri, learned advocate for the applicant, submitted that since the applicant has raised voice against the Police through the aforesaid banner/poster, he has been not only threatened but also asked to face the consequence of his involvement in any case and thereby, ultimately to undergo preventive detention. As such, applicant, as claimed in the application, is in the business of flower for earning his livelihood. At the same time, he is also a social worker and RTI activist for many decades serving people of his area and surroundings.