SIDDHARTH AJITSINH JHALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of respondents. With the consent of learned advocates for the respective parties, the matter is taken up for final disposal today itself.

(2.) By way of this petition, the petitioner has prayed for quashing and setting aside FIR No.11208044230955 of 2023 registered with Pradyuman Nagar Police Station, Rajkot for the offences punishable under Sec. 173 and 186 of the Indian Penal Code.

(3.) As per the FIR, when ASI Suresh Nathubhai Rathod went to serve the summons to the petitioner, he refused to accept the same and created obstacles in performing the duty of a Government servant and, therefore, the FIR is registered.