Gujarat High Court
Davesh vs State on 11 November, 2011
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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CR.MA/5495/2005 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 5495 of 2005
==========================================
DAVESH
SHIVNATH TRIPATHI - Applicant(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
==========================================
Appearance
:
MR JK
PARMAR for Applicant(s) : 1,
PUBLIC PROSECUTOR
for Respondent(s) : 1,
RULE SERVED for Respondent(s) : 2,
MR
DHIRENDRA RAJPUT for Respondent(s) :
3,
==========================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 26/08/2008
ORAL
ORDER
1. This application is filed by the applicants under section 482 of the Code of Criminal Procedure, 1973 to quash the complaint filed by the applicants, bearing CR No. II 3155 of 2004 registered with Bapunagar police station for the offences punishable under sections 507 and 112 of the Indian Penal Code, with specific allegations about addressing letter to the complainant to hand over the property, failing which the accused will take law into his hands.
2. Not only that threat to life was administered. Even on mobile telephone some threats were administered. In view of the above averments in the complaint it cannot be said that allegations do not disclose the ingredients of the offence.
3. No case is made out to interfere at this stage hence, this application is rejected.
(Anant S. Dave,J.) mary// Top