DIPESHBHAI THAKORBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Section 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 First Information Report vide C.R. No.I? 133 of 2014 lodged with the Vapi Town Police Station, District: Valsad for the offence punishable under Sections 420, 465, 467, 468, 471, 474 read with 114 of the Indian Penal Code.

(2.) The case of the first informant may be summarized as under:

(3.) A prima facie case could be said to have been made out against the applicant accused. Although manifold contentions have been raised by Mr. Marshall, the learned senior counsel appearing for the applicant, yet I may not go into all the submissions at this point of time, because any discussion in that regard may cause prejudice to the applicant accused and to his ultimate defence. Besides the same, the submissions are in the form of defence and are disputed questions of fact.