RAJESH DHANSUKHLAL RANA 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-728/2007 registered with Umra Police Station, Surat City.

(2.) Heard learned advocate Ms. Kruti M. Shah for the applicant and learned advocate Mr. N. K. Majmudar for the respondent No.2 original complainant and learned APP Mr. Devnani for the respondent No.1 State.

(3.) Learned advocate for the applicant submitted that the impugned FIR is filed by the respondent No.2 original complainant under Sections 447, 504, 506(2) of the Indian Penal Code against the present applicant. It is further submitted that applicant herein has also filed cross complaint i.e. FIR being C.R.No.I-875/2007 with Umra Police Station, Surat city under Sections 447, 294B, 506(2) and 114 of the Indian Penal Code.