DEVENDRAKUMAR RADHAKISHAN LAHOTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article <a style="color: #3300FF; text-decoration: none" class="section-text" onmouseover="getSectionText(this);" href="ACA401">226 of the Constitution of India and Section <a style="color: #3300FF; text-decoration: none" class="section-text" onmouseover="getSectionText(this);" href="ACA226">482 of Criminal Procedure Code is filed for quashing of F.I.R. being I-CR No.32 OF 2013 registered with DCB Police station, Ahmedabad on 24.07.2013. The said F.I.R. was registered for offences under Sections 384 and 114 of I.P.C. and Section <a style="color: #3300FF; text-decoration: none" class="section-text" onmouseover="getSectionText(this);" href="ACA632">66(A) and <a style="color: #3300FF; text-decoration: none" class="section-text" onmouseover="getSectionText(this);" href="ACA632">66(B) of the Information Technology Act.

(2.) This Court on 14.10.2016 had passed an order recording absence of the complainant-respondent No.3 and that on the next date, the matter to proceed peremptorily. Today also, on behalf of respondent No.3, none is present. Therefore, the Court is left with option but to proceed with the matter with the assistance of learned APP, instructed by the Investigating Officer.

(3.) The brief facts necessary for disposal of this petition are as under:-