KAJI WASIMAKRAM M Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed by the applicant/accused under section 482 of the Code of Criminal Procedure, 1973 (for brevity "CrPC") praying to quash and set aside the complaint, being C.R.No. II- 3007 of 2013 registered with Karanj Police Station, Ahmedabad for the offence punishable under Sections 506(1), 509 of the Indian Penal Code.

(2.) Brief facts of the impugned complaint are that on 10.09.2012, when the complainant was present on his table at the court compound, one person aged about 22 to 25 years had taken his photograph in his mobile phone and therefore, the complainant himself and other 2-3 colleague advocates tried to catch him, however, he escaped by running away. On the same day, earlier on point of time, the complainant had received threat calls on his mobile phone and asked not to take case of Azizbhai and was also intimidated that if she will be continued as an advocate of her client, she will be put to trouble in no time. Thus, the complainant inquired from her client Azizuraheman Pirji that whether he know any such person and provide any information, if he had knowledge. Thereafter, as the said incident was serious and was concerning her safety and security, the complainant has lodged the impugned complaint.

(3.) Heard learned advocate Mr. Hemant B. Raval appearing on behalf of the applicant, learned advocate Mr. Chirag A. Prajapati for Mr. Vaibhav A. Vyas appearing on behalf of the respondent no.2 and learned APP Mr. KL Pandya appearing on behalf of the respondent no.1.