LAWS(GJH)-2024-2-155

GHANSHYAMBHAI KURJIBHAI PATEL Vs. STATE OF GUJARAT

Decided On February 09, 2024
Ghanshyambhai Kurjibhai Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This criminal misc. application under Sec. 482 of the Criminal Procedure Code, 1973 (CrPC) is filed seeking quash of the FIR being C.R. No. 11210012201475, registered with the Chowk Bazaar Police Station, Surat City, and the Charge-sheet field thereafter, on completion of investigation in Criminal Case No. 23464 of 2021 on the file of 8th Additional Civil Judge and Additional Chief Judicial Magistrate First Class, Surat.

(2.) Heard, learned counsel for the petitioner, learned counsel for the second respondent - de facto complainant and the learned Additional Public Prosecutor for the respondent - State.

(3.) Facts of the case lie in a narrow compass and may be stated as follow: