RAMNIVAS BALLURAM AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present writ application, the applicants - original accused seek quashing of First Information Report (F.I.R.) being C.R. No.I-?64 of 2015 registered with DCB Police Station, Ahmedabad, for the offences punishable under sections 406, 420, 465, 467, 468, 471 read with section 114 of the Indian Penal Code, 1860 ( IPC ).

(2.) The facts of the case as mentioned in the memo of the application are as under:

(3.) Learned advocate appearing on behalf of the applicants has submitted that the impugned F.I.R. would reveal that the same has been lodged belatedly, after a period of three years of the alleged incident. Thus, he has submitted that the impugned F.I.R. is nothing but a counter-?blast to the proceedings initiated by applicant No.1 against the complainant - respondent No.2. He has further submitted that the impugned F.I.R. has been lodged by respondent No.2 after this court issued notices in the applications filed by the applicants for recalling the orders passed by this court in the quashing matters.