MAHESHDAN PRABHUDAN LANGA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the parties, the matter is taken up for final hearing.

(2.) By way of preferring present petition, the petitioner seeks to invoke extra ordinary and inherent jurisdiction of this Court under Article 226 of the Constitution of India read with Sec. 530 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for quashing of the FIR being C.R.No.11216008240674 of 2024 registered with Gandhinagar Sector 7 Police Station on 22/10/2024 against the petitioner for the offence punishable under Ss. 316(5), 302(2), 306 and 61(2) of the Bharatiya Nyaya Sanhita, 2023 and under Ss. 7(a), 8, 12, 13(1)(a) and 13(2) of the Prevention of Corruption Act.

(3.) The case of the prosecution can be summarized as under: