PATEL ASHISH DHANJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application filed under Sec. 482 of the Code of Criminal Procedure, 1973 (in brief, 'the Code'), for quashing and setting aside the impugned FIR, bearing No. 11206033220083 of 2022, registered with Unjha Police Station, District: Mahesana, under Sec. 507 of the Indian Penal Code (in short, ' IPC ').

(2.) Heard, learned Advcoate, Mr. Soni, appearing for the applicant and learned APP, Mr. Dabhi, for the Respondent-State.

(3.) Learned Advocate, Mr. Soni, submitted that the impugned FIR is nothing but the gross abuse of the process of the Court, wherein, the present applicant has been falsely implicated.