NALINBHAI AMIRALI BHANVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed seeking quashing of the FIR registered at Maliya-Hatina Police Station, District Junagadh being C.R. No.II-3028/2014 for the offences punishable under Sections 506(2) and 114 of the Indian Penal Code, 1860 ('the ICP' for short).

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

(3.) Learned advocate Mr.Abhishek Malvi appearing for the applicants has submitted that the applicant no.1 is the Secretary and applicant no.2 is the Joint Secretary of the school. He has submitted that the Prince Agakhan Momin Ismaili Academy at Maliya-Hatina having Registration No. B-430 registered with Charity Commissioner, Junagadh and was established in the year 1945 and is engaged in imparting education in English Medium to the under privileged children of remote areas of Taluka Maliya-Hatina, District Junagadh. He has also submitted that even the Trust has provided hostel for boys and girls and is imparting education to the under privileged children with the help of donations. He has further submitted that there are donors, who are paying fees of the students, more particularly, the entire educational activities are on the base of donations and school fees whatever received.