GHANCHI RAMIZ MOHAMAHADBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Three applicants were original accused Nos.1,3 and 4 in First Information Report being C.R.No.I-186 of 2018 registered with Kadi police station, District: Mehsana for the offences punishable under sections 397, 395, 307, 324, 323, 342, 147, 148 and 149 of the Indian Penal Code and section 135 of the Gujarat Police Act seeking quashment of the First Information Report.

(2.) According to the applicants arraigning them as accused in the said First Information Report is manifestly intended with mala fide intention and is maliciously instituted with an ulterior motive of spitting the applicants out of the private and personal grudge savoured by the complainant, which is also for harassing the applicants.

(3.) Brief facts leading to the present petition are as follows:-