Gujarat High Court
Vikrambhai Govindbhai Vadhel & vs State Of Gujarat & on 6 February, 2017
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/907/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 907 of 2017
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VIKRAMBHAI GOVINDBHAI VADHEL & 1....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR GIRISH M DAS, ADVOCATE for the Applicant(s) No. 1 - 2
MS SHRUTI PATHAK, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 06/02/2017
ORAL ORDER
Prima facie, it appears from the affidavit filed by the Investigating Officer while opposing the anticipatory bail application filed by the applicants herein before the Sessions Court at Junagadh that the offences relating to the forgery are not invoked. In the affidavit filed by the Investigating Officer, I only find the Sections406, 420, 504, 120(B) r/w.114 of the IPC. Ultimately, at the end of the investigation, if the chargesheet is filed for the offence punishable under Sections465, 467, 468, 471 of the IPC for forgery and there is no case worth the name so far as the forgery is concerned, it shall be open for the applicants to challenge the chargesheet before the appropriate forum in accordance with law.
With the above, this application is disposed of without going into the merits of the matter.
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