JAYANT B PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate Mr. Oureshi and learned A. P. P. Ms. Archna Raval.

(2.) AFTER reading out the F. I. R. to this Court, learned advocate Mr. Qureshi tried to canvass that none of the offences lodged can be said to have been constituted from the F. I. R. It is, however, not possible to agree with him. The charges are for the offences punishable under Sections 420, 120b, 504, 506 and 511 of the Indian Penal Code.

(3.) ON reading of the F. I. R. , it can be said that Mr. Qureshi is right to the extent that the offence punishable under Section 420 of I. P. C. is not constituted. There is no ingredient emerging from the F. I. R. to constitute the offence punishable under Section 420 of I. P. C. and, therefore, the complaint, so far as it relates to offence punishable under Section 420, deserves to be quashed.