ASHOKBHAI FATUBHAI LALWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed to quash and set aside the FIR lodged against him being CR. No. I-243 of 2006 with Godhra Town Police Station.

(2.) THE petitioner's cousin owned a license to run S. T. Canteen at S. T. Bus Station, Godhra and the said canteen was managed by the petitioner. However, on expiry of such contract, the S. T. Corporation invited fresh bid to run canteen and the petitioner also bidded for the same. 2. 1 On 14. 09. 2006, an FIR came to be lodged with Godhra Town Police Station being CR No. I-243 of 2006 for the offence punishable under section 285, 283, 188 and 447 of Indian Penal Code r/w section 102 and 117 of the Bombay Police Act alleging that the petitioner-accused is doing business of selling tea in such a manner that it causes obstruction to the public and also the gas cylinder used for such business is dangerous to the public property.

(3.) MR. Kharadi, learned advocate appearing for the petitioner has submitted that due to political rivalry certain vested interests have tried to see that the political career of the petitioner is ruined. Mr. Kharadi also submitted that the allegations made in the complaint are false and without any basis and therefore, the same is required to be quashed and set aside. 3. 1 He has relied upon a decision in the case of Central Bureau of Investigation V. Ravi Shankar Srivastava, IAS and Another in support of his submissions and prayed that ends of justice will be met if the complaint is quashed and set aside.