KATARIA NARESHKUMAR GALBABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants by way of this application under Section 482 of the Code of Criminal Procedure, 1973 have prayed for quashing and setting aside the F.I.R. bearing C.R.No.I-?66/2015 registered with Vadgam Police Station. Mr.H.K.Patel, learned APP waive service of Rule for the respondent-?State.

(2.) The facts giving rise to filing of the present application are as under:-?

(3.) Mr.Kapadia, learned advocate for the applicants has submitted that impugned FIR is nothing, but an absolutely false, frivolous, vexatious FIR registered after a considerable delay of more than three years and the said FIR is nothing but an arm twisting, malicious exercise and pressurizing tactic.