H D Trivedi Branch Manager (Sbi Bank) vs State Of Gujarat & on 10 February, 2014

[Cites 1, Cited by 3]

Gujarat High Court

H D Trivedi Branch Manager (Sbi Bank) vs State Of Gujarat & on 10 February, 2014

Bench: M.D. Shah

          R/CR.MA/14562/2010                                          ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             CRIMINAL MISC.APPLICATION  NO. 14562 of 2010

=============================================
         H D TRIVEDI  BRANCH MANAGER (SBI BANK)....Applicant(s)
                                Versus
                 STATE OF GUJARAT  &  1....Respondent(s)
=============================================
Appearance:
MR PRANAV G DESAI, ADVOCATE for the Applicant(s) No. 1
MR LR POOJARI, APP for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
=============================================

           CORAM: HONOURABLE MR.JUSTICE M.D. SHAH
 
                                Date : 10/02/2014
 
                                   ORAL ORDER

[1] The present application has been filed by the applicant herein - original accused under Sec.482 of the Code of Criminal Procedure for quashing complaint / FIR being No.II253 of 2010 registered with Godhra Town Police Station, "A" Division.

[2] Present applicant accused was working as Branch Manager of State Bank of India. Original complainant was working as Assistant Clerk in State Bank of India. It is alleged that original complainant had gone to the office of applicant on 23.10.2009 in reference to LTC bill which was placed by the complainant before the applicant. At about 3.00 p.m. some exchange of words took place between complainant and accused. It is alleged the applicant accused abused complainant and uttered bad words on his caste.

[3] This Court has gone through the complaint. Incident took place on 23.10.2009 and complaint is lodged on 22.11.2010 after long time. On the date of incident, original complainant was on leave.

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           R/CR.MA/14562/2010                                             ORDER



[4]            Considering   above   facts,   in   opinion   of   this   Court,     false

complaint is filed and the application is required to be allowed and complaint is required to be quashed.

[5] In the result, present application is allowed. The complaint / FIR being No.II253 of 2010 registered with Godhra Town Police Station, 'A" Division is required to be quashed and are accordingly quashed. Rule is made absolute accordingly.

[M.D.Shah, J.] satish Page 2 of 2

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