KRUPALBHAI NIKUNJBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of filing this Criminal Misc. Application under Sec. 482 of the Criminal Procedure Code, the petitioner seeks quash of the FIR in Crime Register No.II-3117 of 2019 registered with Ellise Bridge Police Station, Ahmedabad, for the offence punishable under Sec. 186 of the Indian Penal Code against the petitioner, and the proceedings in Criminal Case No.52397 of 2019 on the file of learned Metropolitan Magistrate Court No.22, Ahmedabad.

(2.) Heard Mr.I.H.Saiyed, learned Senior Counsel for the petitioner and Ms.Maithili Mehta, learned APP for the respondent-State.

(3.) The facts of the prosecution case lie in a narrow compass and may be stated as follows:-