Gujarat High Court
Hafizulla vs State on 8 August, 2008
Author: S. Dave
Bench: Anant S. Dave, S. Dave
Gujarat High Court Case Information System
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CR.MA/8507/2008 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 8507 of 2008
with
CRIMINAL
MISC.APPLICATION NO. 8500 OF 2008
==========================================
HAFIZULLA
RAHEMTULLA SHAIKH - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
==========================================
Appearance
:
MR ASHISH H
SHAH for Applicant(s) : 1,
PUBLIC PROSECUTOR
for Respondent(s) : 1,
MR YATIN SONI for Respondent(s) :
2,
==========================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 08/08/2008
ORAL
ORDER
Both these petitions are filed by the petitioner to quash and set aside the impugned complaint on the ground that in the back drop of the allegation the offences registered do not disclose the ingredients.
Section 387 of the IPC it petains to quote a person for committing of extortion puts or attempts to put any person in fear of death or of grievous hurt to that person. The definition of Extortion is defined in Section 383 of I.P.C.
So far as sections 504 and 506(2) of the IPC are concerned the bare perusal of the complaint shows that the averments of administration of threats to the life of the complaint do not disclose the offences.
In that view of the matter no interference is called for in exercise of power and hence, the petition is rejected. Interim relief stands vacated.
(Anant S. Dave,J) mary// Top