Jagrutiben D/O Jaysukhbhai ... vs State Of Gujarat
2021 Latest Caselaw 5164 Guj

        R/SCR.A/4051/2021                                 ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/SPECIAL CRIMINAL APPLICATION NO. 4051 of 2021

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        JAGRUTIBEN D/O JAYSUKHBHAI DHEERAJBHAI JOSHI
                            Versus
                      STATE OF GUJARAT
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Appearance:
MR. ARCHIT P JANI(7304) for the Applicant(s) No. 1
MS POONAM M MAHETA(11265) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR MANAN MEHTA, APP for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE B.N. KARIA

                            Date : 16/04/2021

                             ORAL ORDER

By way of present application, the applicant has prayed to

quash and set aside the FIR being C.R.No.11193003201295 of

2020 registered with Amreli City Police Station, Dist.: Amreli along

with the chargesheet for the offence punishable under Sections

193, 196, 419, 420, 465, 467, 468, 471, 177, 120B, 34 and 114 of

the Indian Penal Code and has further prayed to stay further

proceedings thereto.

Heard learned advocate for the applicant.

It is submitted by learned advocate for the applicant that

accused no.1 has preferred Criminal Misc. Application No.11786 of

2020, wherein interim protection was granted by this Court. That

R/SCR.A/4051/2021 ORDER

accused no.2 has also filed quashing petition being Criminal Misc.

Application No.16294 of 2020 before this Court, wherein interim

relief was granted. That the name of applicant is not shown in the

FIR and the applicant is an advocate and practicing since last 15

years in Amreli as an Advocate. That except attesting the photocopy

of identity card and RC Book, no other and further allegations are

against the applicant. That the applicant is not connected in any

way in the alleged offence. In support of his arguments, learned

advocate for the applicant has relied upon the judgment in the case

of Ahokbhai Rameshchandra Ghantivala Vs. State of Gujarat

and another reported in 2009(2) GLH 491. That applicant is

released on bail by this Court in Criminal Misc. Application

No.14603 of 2020 vide order dated 05.10.2020 passed by this

Court.

Issue requires consideration.

Hence, Notice. Learned APP waives service of notice for and

on behalf of the respondent­State.

(B.N. KARIA, J) rakesh/