VYOMESH JETHALAL SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicants - original accused nos.1 and 2 seek to invoke the inherent powers of this Court, praying for quashing of the First Information Report being CR-I No.191 of 2017 registered with the Chandkheda Police Station, District Ahmedabad, for the offences punishable under Sections 392 , 323 , 427 read with Section 114 of the Indian Penal Code.

(2.) The dispute appears to be between the members of a residential society. The applicants before this Court are the office bearers of the society. The first informant is residing in the very same society.

(3.) It appears from the materials on record that there is a long standing dispute between the first informant and the office bearers of the cooperative society. In the FIR, the following has been stated : "Date : 23/09/2017 Res.A/505/Sahaj Residency, I.O.C. Road, Chandkheda 23/9/2017 To, The Commissioner of Police Ahmedabad. Sir, Police protection and lodging of FIR. This is to bring to your kind attention that today I have been attacked by friends and relatives of Shree Vyomesh Solanki Chairman of Sahaj Co--Operative and Commercial Services Soc. at his say I have sustained injuries on back of head, left eye, left elbow, my car has been damaged. I request you to provide police protection from new. My driver Shree Vikram Bharwad has also been attacked and my purchased Rs.500/- have been snatched from him by the chairman and member Naresh Parmar. I request you to lodge FIR and provide police protection." On 30th October 2017, the following order was passed :