MOHANBHAI VALABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of preferring the present application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants-accused, who are the uncle-in-law and brother-in-law of the complainant, seek to invoke the inherent powers of this Court, praying to quash and set-aside the First Information Report being CR No.11203030210612 of 2021 lodged before the Keshod Police Station, Junagadh, for the offences punishable under Ss. 498A, 323, 504, 506(2) and 114 of the Indian Penal Code.

(2.) Heard learned advocate Mr.Paresh H.Vaghela appearing for the applicants-accused, learned advocate Ms.Avani V.Patel appearing for the respondent no.2 - original complainant and learned APP Ms.Krina P.Calla appearing for the respondent no.1 - State.

(3.) Learned advocate Mr.Vaghela appearing for the present applicants-accused has submitted that the FIR lodged by the victim/complainant is palpably false. There is not an iota of evidence to implicate the present applicants-accused herein with the alleged offence. He has further submitted that the victim/complainant has made general allegations against the applicants-accused, and no specific role has been attributed to the present applicants-accused. The impugned FIR, even if it is taken at its face value, could not even establish the offence as alleged in the FIR.