LAGDHIRBHAI LAXMANBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed seeking quashing of the FIR registered at B-Division, Patan City Police Station, District Patan being C.R. No.II-112 of 2017 for the offence punishable under Sections 506(2) and 114 of the Indian Penal Code, 1860 (for short 'the IPC') and under Section 135 of the Gujarat Police Act.

(2.) The brief facts of the case leading to filing of the present application are as under:

(3.) Learned advocate Mr.Jigar Gadhvi appearing for the applicant has submitted that the allegations made in the FIR are false, vague, general, vexatious, mala fide and malicious in nature. He has submitted that the FIR itself does not inspire any confidence and the same is registered after a considerable long delay about more than 3 1/2 months and the explanation as regards the delay in registering of the impugned FIR is unbelievable that the complainant was busy in conducting agriculture activities and therefore, the FIR could not be registered instantly. He has submitted that the complainant has cooked up the false incident only with a view to pressurize the applicant, who is a bonafide purchaser of the land in question, which is also referred to in the FIR and on interim order protecting the possession of the applicant on the said land has been passed and therefore, there was no reason for the applicant to administer any threat to the complainant.