Gujarat High Court
Hemang S/O Hemant Goradiya vs State Of Gujarat on 13 November, 2025
NEUTRAL CITATION
R/CR.MA/8424/2017 ORDER DATED: 13/11/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 8424 of 2017
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HEMANG S/O HEMANT GORADIYA
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR VAIBHAV B. SHUKLA, ADVOCATE FOR MS ANUJA S NANAVATI(5229)
for the Applicant(s) No. 1
MS MAITHILI MEHTA, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 1
RULE SERVED BY DS for the Respondent(s) No. 2
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CORAM:HONOURABLE MR.JUSTICE D.N.RAY
Date : 13/11/2025
ORAL ORDER
1. Heard Mr. Vaibhav B. Shukla, learned advocate on behalf of Ms. Anuja S. Nanavati, learned advocate appearing for the applicant and Ms. Maithili Mehta, learned Additional Public Prosecutor appearing for the State respondent.
2. By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicant-original accused seeks to invoke the inherent powers of this Court praying for quashing of the proceedings of the Criminal Case No.4155 of 1999 pending before the Court of the learned 2 nd Additional Judicial Magistrate First Class, Veraval arising from the F.I.R. Page 1 of 4 Uploaded by A. B. VAGHELA(HC01079) on Fri Nov 14 2025 Downloaded on : Sat Nov 15 03:55:06 IST 2025
NEUTRAL CITATION R/CR.MA/8424/2017 ORDER DATED: 13/11/2025 undefined being C.R. No.II-3071 of 1999 registered with the Veraval Police Station, District-Junagadh, for the offence punishable under Sections-3 and 7 of the Essential Commodities Act, 1955.
3. After being taken through the records of the case, it appears that it is the clear and admitted position between the parties that the amount of Rs.7,56,113=50ps., referred to in the FIR in question has been paid as evidenced by the challan enclosed at Page-39 on 17.08.2009.
4. As a necessary follow up, it appears that the Collector, Junagadh had addressed a communication dated 24.08.2009 addressed to Mamlatdar, Veraval; District Superintendent of Police as well as Assistant Public Prosecutor categorically stating as under:-
""ઉકત એકંદર હકીકતે અત્રેના તાP!૨q૫q૧૯૯૮ ના હુકમ મુજબની રકમ રૂP૭4૫૬4૧૧૪qv sઅંકે રૂપિયા સાત લાખ છપ્પન હજાર એકસો RF{દ પુરાf ની રકમ મેP જેP હરકીશનદાસ એન્ડ કુંFP4 વેરાવળ ધ્વારા સરકારશ્રીમાં તાP૧૯q૮q૨૦૦૯ થી જમા કરાવવામાં આવેલ છેP જેથી આ કR[રીના તાP૧૪q૬q૧૯૯૯ ના પોલીસ ફરીયાદ દાખલ કરવાના હુકમ અન્વયે શ્રી ડીPપીP રામાણી4 પુરવઠF નિરીક્ષકશ્રી4 વેરાવળએ વેરાવળ પોલીસ સ્ટેશનમાં ગુના રજીPII- ૩૦૭૧q૯૯ તાP૨૮q૬q૯૯ થી દાખલ કરાવેલ પોલીસ કેસ અંU[ નામP સીવીલ Page 2 of 4 Uploaded by A. B. VAGHELA(HC01079) on Fri Nov 14 2025 Downloaded on : Sat Nov 15 03:55:06 IST 2025 NEUTRAL CITATION R/CR.MA/8424/2017 ORDER DATED: 13/11/2025 undefined કોર્ટમાં ચાલતા કેસના કામે ઉકત બાબત આસીP પબ્લીક પ્રોસીક્યુટરશ્રી4 વેરાવળના ધ્યાન ઉપર મુકવા અને સદરહુ કેસનો નિકાલ થાય તે માટે સત્વરે કાર્યવાહી કરવી અને કરવામાં આવેલ કાર્યવાહીનો અહેવાલ અત્રે મોકલી આપવોP"
Translation:-
In the above circumstances, an amount of Rs.7,56,118/- (Rupees Seven Lakh Fifty-Six Thousand One Hundred Eighteen only) has already been deposited with the Government by M/s J.
Harkishandas & Company, Veraval on 17/08/2009, as per the order dated 12/05/1998 of this office. Therefore, as per this office order dated 14/06/1999 regarding filing a police complaint, Mr. D. P. Ramani, Supply Inspector, Veraval, lodged a police case at Veraval Police Station under Crime Register No. II- 3071/1999 dated 28/06/1999. In respect of this case, which is currently pending before the Hon'ble Civil Court, the above matter is to be brought to the notice of the Assistant Public Prosecutor, Veraval, and necessary immediate action should be taken so that the said case may be disposed of at the earliest. A report of the action taken should be sent herewith.
5. In that view of the matter, Ms. Maithili Mehta, learned Additional Public Prosecutor submits that there is nothing left to try in the instant case.
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NEUTRAL CITATION R/CR.MA/8424/2017 ORDER DATED: 13/11/2025 undefined
6. Consequently, this Court is of the view that continuance of further proceedings of the Criminal Case No.4155 of 1999 pending before the Court of the learned 2 nd Additional Judicial Magistrate First Class, Veraval arising from the F.I.R. being C.R. No.II-3071 of 1999 registered with the Veraval Police Station, District-Junagadh would be an abuse of the process.
7. In the result, this application is allowed. The further proceedings of Criminal Case No.4155 of 1999 pending before the Court of the learned 2 nd Additional Judicial Magistrate First Class, Veraval arising from the F.I.R. being C.R. No.II- 3071 of 1999 registered with the Veraval Police Station, District-Junagadh, are hereby ordered to be quashed. All consequential proceedings pursuant thereto shall stand terminated.
Rule is made absolute. Direct service is permitted.
(D.N.RAY,J) A. B. VAGHELA Page 4 of 4 Uploaded by A. B. VAGHELA(HC01079) on Fri Nov 14 2025 Downloaded on : Sat Nov 15 03:55:06 IST 2025