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Gujarat High Court

Deepak Pravinchandra Ambani vs State Of Gujarat on 4 March, 2020

Author: S.H.Vora

Bench: S.H.Vora

       R/SCR.A/11369/2018                                 ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/SPECIAL CRIMINAL APPLICATION NO. 11369 of 2018

==========================================================
                    DEEPAK PRAVINCHANDRA AMBANI
                               Versus
                     STATE OF GUJARAT & 1 other(s)
==========================================================
Appearance:
MR P P MAJMUDAR(5284) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR MANAN MEHTA APP. (2) for the Respondent(s) No. 1
==========================================================

 CORAM: HONOURABLE MR.JUSTICE S.H.VORA

                            Date : 04/03/2020

                             ORAL ORDER

1. By way of the present petition, the petitioner has prayed for the following relief:-

""14(A) YOUR LORDSHIPS may be pleased to issue a writ of mandamus or a writ in the nature of mandamus or any other appropriate writ, order or directions quashing F.I.R being C.R. No. I-32 of 2018 registered with Vadodara Taluka Police Station, Dist. Vadodara (at ANNEXURE-A hereto) as well as all consequential proceedings pursuant to the aforesaid F.I.R."

2. Learned advocate for the petitioner states at bar that the chargesheet is filed against the petitioner and no charge is framed.

3. Having heard submissions made at bar and considering the averments made in the present petition, no case is made out to entertain the present petition without availing alternate remedy to file discharge application. Therefore, the present Page 1 of 2 Downloaded on : Fri Mar 06 05:13:16 IST 2020 R/SCR.A/11369/2018 ORDER petition is not entertained at this stage. However, the petitioner is at liberty to file discharge application and also to file appropriate proceedings either u/s 397 or 482 of the Code of Criminal Procedure, 1973 before appropriate competent Court, after remedy to file discharge application is availed.

4. It is clarified that this Court has not examined the merits of the present application.

5. Accordingly, present petition stands disposed of.

(S.H.VORA, J) SURESH SOLANKI Page 2 of 2 Downloaded on : Fri Mar 06 05:13:16 IST 2020