Gujarat High Court
Arvindbhai Vrajlal Karvat vs State Of Gujarat on 2 September, 2021
Author: Gita Gopi
Bench: Gita Gopi
R/SCR.A/7270/2021 ORDER DATED: 02/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 7270 of 2021
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ARVINDBHAI VRAJLAL KARVAT
Versus
STATE OF GUJARAT
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Appearance:
MR JAL SOLI UNWALA, SR. ADVOCATE WITH MS TEJAL A VASHI(2704)
for the Applicant(s) No. 1,2
for the Respondent(s) No. 2
PUBLIC PROSECUTOR(2) for the Respondent(s) No. 1
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CORAM:HONOURABLE MS. JUSTICE GITA GOPI
Date : 02/09/2021
ORAL ORDER
1. Mr. Jal Soli Unwala, learned Senior Advocate appearing with Ms. T.A. Vashi for the petitioners, submitted that the impugned First Information Report is filed under Section 186 of IPC and connected sections, which, as per the facts of the case, does not get segregated. In view of the provision of Section 195 of Cr.P.C., the Court cannot take cognizance of the matter unless a private complaint is filed. He suggested that it is the fault of the complainant himself, which has resulted into the physical injury sustained by him.
2. In view of the above submissions, issue RULE, returnable on 09.12.2021. Pending final disposal of the petition, interim relief in terms of paragraph-9(B) is granted. Learned APP waives service on behalf of respondent State.
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