BALU ALIYAJI VANZARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of preferring this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant - original accused seeks to invoke the inherent powers of this Court, praying for quashing of the FIR being C.R.No.II-741 of 2019 registered at Sarthana Police Station, Surat City for the offence punishable under Ss. 507, 504, 294(B) and 506(2) of the Indian Penal Code.

(2.) The case of the prosecution can be summarized in nutshell as under:

(3.) Heard learned advocate Mr. J. S. Sadhwani for the applicant and learned APP Mr. Soaham Joshi for the respondent - State. It is found out from the record that notice issued by this Court has not been accepted by respondent No.2 - complainant and he refused to accept the said notice. Thus, the complainant has chosen not to appear before this Court and contest this application.