Gujarat High Court
Sundaram Finance Through Maheshbhai ... vs State Of Gujarat on 18 August, 2021
Author: Gita Gopi
Bench: Gita Gopi
R/CR.MA/10897/2021 ORDER DATED: 18/08/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 10897 of 2021
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SUNDARAM FINANCE THROUGH MAHESHBHAI KANTIBHAI PATEL
Versus
STATE OF GUJARAT
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Appearance:
KUMAR H TRIVEDI(9364) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR. PRANAV TRIVEDI, APP (2) for the Respondent(s) No. 1
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CORAM:HONOURABLE MS. JUSTICE GITA GOPI
Date : 18/08/2021
ORAL ORDER
Mr. Kumar Trivedi, learned advocate for the applicant submits that Sundaram Finance has been made accused No.7 in the impugned FIR which is filed under Sections 406, 420, 384, 323, 294(b), 506 and 114 of the IPC and Sections 40, 41 and 42 of Gujarat Money Lenders Act, 2011. Mr. Trivedi submits that Sundaram Finance is dealing with money lending under the authority of law. The allegation in the FIR has itself suggest that money was given to the wife of the complainant and as per the rules, interest was collected and any recovery would be in accordance with law.
Rule returnable on 5.10.2021. Learned APP waives service of notice of rule on behalf of respondent State.
Taking into consideration the nature of allegation, status of financial establishment, relief in terms of Para-5(B) is granted.
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