UMESHBHAI MAHASHANKARBHAI PUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned APP Mr.Tirthraj Pandya waives service of notice of rule for and on behalf of the respondent State.

(2.) By way of preferring the present application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant- accused seeks to invoke the inherent powers of this Court, praying to quash and set-aside the First Information Report No.11198042201089 of 2020 lodged before the Palitana Town Police Station, Bhavnagar, for the offences punishable under Ss. 306 and 114 of the Indian Penal Code; as well as, the Charge-sheet No.22 of 2021 and the proceedings of the Criminal Case No.1420 of 2021 pending before the learned Magistrate at Palitana.

(3.) The factual matrix of the case may be summarised as under :