ASHOKBHAI KARSANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') for quashing and setting aside the FIR being C.R.No.I-875/2007 registered with Umra Police Station, Surat City.

(2.) Heard learned advocate Mr. N. K. Majmudar for the applicant, learned advocate Ms. Kruti M. Shah for the respondent No.2 original complainant and learned APP Mr. D. M. Devnani for respondent State.

(3.) Learned advocate Mr. Majmudar submitted that the impugned FIR is filed under Sections 447, 294B, 506(2) and 114 of the Indian Penal Code against the applicant. It is submitted that the present applicant has also filed a cross complaint against the present respondent No.2.