CHAUDHARY RAMESHBHAI HARIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, learned APP waives service of notice of rule for and on behalf of the respondent no.1 - State. The respondent no.2 although served with the notice issued by this Court, yet he has chosen not to appear before this Court either in person or through an advocate and oppose this application.

(2.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant-original accused no.3 seeks to invoke the inherent powers of this Court praying for quashing of the F.I.R. being C.R. No.I-63 of 2018 filed before the Vadgam Police Station, District-Banaskantha, for the offence punishable under Ss. -306 r/w.114 of the I.P.C.

(3.) The case of prosecution can be summarized in nutshell as under:-