(1.) THE applicant has prayed to quash and st aside the First Information Report being C. R. No. 19/2002 which was converted into Criminal Case No. 603 of 2003 qua the applicant.
(2.) THE applicant had purchased a Maruti Car bearing No. GJ 9-H 18 on 23rd May 1997. The said car was insured with United India Insurance Company vide Policy No. 065100/31/001/11/00980/2001. During the communal riots broke out at Demai on 28th February 2002 the said car was burnt and a complaint being C. R. No. 28 of 2002 was registered on 7th March 2002. A panchnama was also carried out.
(3.) A complaint came to be filed against one Mr. Stefen alias Rajkumar with D. C. Police Station, Ahmedabad which was recorded as C. R. No. I-19 of 2002 for the alleged commission of offences punishable under sections 120-B, 379, 467, 478, 471 (A) and 114 of Indian Penal Code. In the body of the complaint name of the applicant was also mentioned. Along with the name of the accused the name of the present applicant has also been shown in the complaint. Chargesheet came to be filed and the case was numbered as Criminal Case No. 603 of 2003. Hence the applicant has approached this court to quash the complaint qua the applicant.