BHAGWANGIRI SHANTIGIRI ATIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this application, the applicant who is officer in Gujarat State Transport Corporation, Himmatnagar has prayed to quash the criminal complaint filed by respondent no. 2 herein before the Himmatnagar Town Police Station vide I-C. R. No. 243 of 2002 on 2/10/2002 and all the consequential proceedings pending before the concerned Court below.

(2.) THE facts in brief are that the petitioner is serving with the respondent since many years. The duty of the petitioner is to check the bus and also to verify whether the passengers have taken the tickets during line checking.

(3.) LEARNED advocate for the petitioner submitted that the only allegation is that the petitioner misbehaved with respondent no. 2, but it is apparently as a counter blast to the proceedings initiated by the ST Corporation against non-payment of fine and also in respect of not giving cooperation in the inquiry.