PARESHKUMAR JAIRAMBHAI LAKHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Malay Patel appearing for learned advocate Mr. Ashish M. Dagli appearing for the applicant and learned APP Ms. Maithili Mehta appearing for the respondent-State.

(2.) By way of this application preferred under Sec. 482 of Code of Criminal Procedure, the applicant has prayed for quashing and setting aside the FIR being I-C.R. No.135 of 2019 dtd. 23/9/2019 registered with Botad Police Station, Dist- Botad for the offence punishable under Sec. 304 of I.P.C. read with Sec. 3(2)(5) (a) of the Atrocities Act.

(3.) Considering the fact that the FIR was registered in the year-2019 and till today, during the course of hearing of this matter, no relief was granted in favour of the applicant. This Court inquired from learned advocate appearing for the applicant about whether the charge-sheet has been filed or not.