KRISHNAKUMAR CHHAGANBHAI TANDEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed seeking quashing of the FIR registered at Dholai Marine Police Station, District Navsari being C.R. No.II-1 of 2017 for the offences punishable under Sections 504, 506(2) and 114 of the Indian Penal Code, 1860 ('the ICP' for short).

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

(3.) Learned advocate Mr.Zubin Bharda appearing for the applicant has submitted that the applicant is a trained aqua culturist and is into the business of shrimp farming since last 25 years. The complainant and the applicant knowing each other as they are hailing from the same village, by way of mutual understanding that the applicant would cultivate shrimps by putting in labour, expertise and finance and the proceeds of the business would be shared amongst the applicant and the complainant, an application was made by the complainant in the year 2007 to the Collector, requesting for allotment of land for shrimp farming in Brackish water. Pursuant to which, the Collector, Navsari vide order dated 13.02.2012 allotted 5 hectors of land in the name of the complainant for shrimp farming.