KRUNAL ANILBHAI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Criminal Misc. Application under Sec. 482 of the Code of Criminal Procedure, 1973 is filed seeking quash of the FIR being C.R. No.I-4 of 2014 registered with Jahangirpura Police Station, Surat for the offence punishable under Ss. 306 and 114 of the Indian Penal Code, 1860 (for short "the IPC") and the charge-sheet filed subsequently for the said offences on the file of 5th Additional Sessions Judge, Surat.

(2.) Heard learned advocate Mr.Ashish Dagli for the applicants, learned Additional Public Prosecutor Ms.Maithili Mehta for the respondent-State and learend advocate Mr.J.B.Dastoor for the second respondent.

(3.) The brief facts of the prosecution case may be stated as follows:-