PURSHOTTAMBHAI BABUBHAI SADARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed to quash and set aside the First Information Report registered as C. R. No. II-66 of 2003 lodged by the respondent no. 2 before the Jawaharnagar Police Station, Vadodara as well as charge sheet filed by the Investigating Officer pursuant to the FIR and the proceedings being Atrocity Sessions Case No. 25 of 2004 pending before the Sessions Court, Vadodara.

(2.) THE petitioner who works as Assistant Manager in the Gujarat Industrial Development Corporation (hereinafter referred to as GIDC) took charge on 10. 06. 2003. On taking charge, the petitioner came to know that his predecessor had committed serious irregularities as Notified Area Officer in connivance with one Ms. Jashodaben Dabhi, wife of the complainant.

(3.) MR. Hriday Buch, learned advocate appearing for the petitioner has submitted that the present complaint is nothing but simple abuse and misuse of the Atrocity Act and that the petitioner is prosecuted on the basis of completely false and frivolous proceedings instituted by the respondent no. 2 with a view to satisfy his personal vengeance because of the strict actions taken by the petitioner.