ABDULSHAKURKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition under section 482 of the Code of Criminal Procedure has been preferred by the petitioner herein - original accused No.13 for quashment of the impugned FIR being CR No.I-136 of 2010 lodged by the respondent No.2 herein - original complainant with Valia Police Station for the offences punishable under Sections 143,147, 148, 149, 332, 337, 307, 427, 435, 178 and 120(B) etc. of the Indian Penal Code as well as Sections 3 & 7 of the Damages to Public Properties Act as well the Chargesheet and consequently, to terminate the proceedings arising out of the said FIR.

(2.) Mr.M.M. Saiyed, learned advocate appearing for the petitioner - original accused No.13 has raised the following contentions :-

(3.) Mr.L.R. Pujari, learned APP has appeared on behalf of the respondent No.1 State. An affidavit in reply has been filed by the respondent No.2 - original complainant. The learned APP has relied on the Affidavit in reply filed by the respondent No.2, wherein the following contentions are raised :- That the offence alleged against the petitioner and others is serious.