RAMESHBHAI VALLABBHAI ABHANGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr. H.K. Patel waives service of notice of Rule on behalf of the respondent - State of Gujarat. Heard learned Senior Advocate Mr. I.H. Syed assisted by learned advocate Mr. R.D. Dave for the petitioner and learned Additional Advocate General Mr. Mitesh Amin assisted by learned APP Mr. H.K. Patel for the respondent - State of Gujarat.

(2.) By way of present petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "CrPC"), the petitioner seeks quashing of the FIR being CR No.11202008202186 of 2020 dtd. 15/10/2020 registered with City 'A' Division Police Station, District Jamnagar for the offences under Ss. 3(1), 3(2), 3(3), 3(4), 3(5) and 4 of the Gujarat Control of Terrorism and Organized Crime Act, 2015 (for short "GUJCTOC Act") as well as under Ss. 120(B), 386, 387, 506(1) and 506(2) of the Indian Penal Code, 1860 (for short "IPC").

(3.) The allegations in brief in the impugned FIR are as follows: