Gujarat High Court
H D Trivedi Branch Manager (Sbi Bank) vs State Of Gujarat & 1 on 2 December, 2010
Author: M.R. Shah
Bench: M.R. Shah
CR.MA/14562/2010 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION No. 14562 of 2010
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H D TRIVEDI BRANCH MANAGER (SBI BANK) Applicant(s)
Versus
STATE OF GUJARAT & 1 Respondent(s)
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Appearance :
MR PRANAV G DESAI for Applicant(s) : 1,
MR M.R. MENGDEY, ADDL. PUBLIC PROSECUTOR for Respondent(s) : 1 2.
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CORAM : HONOURABLE MR.JUSTICE M.R. SHAH
Date : 02/12/2010
ORAL ORDER
Shri Pranav Desai, learned advocate appearing on behalf of the applicant has submitted that as such the original complainant was on leave on the date on which the alleged incident has taken place i.e. on 23/10/2009 and even the impugned complaint has been filed against the applicant, who was the Branch Manager at the relevant time, after a period of one year from the date of alleged offence, therefore, it is requested that the impugned complaint/FIR is nothing but abuse of process of Court, only with a view to harass the applicant.
Hence, Rule. Shri M.R. Mengdey, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent No.1.
Adinterim relief in terms of paragraph 12(B).
(M.R. Shah, J.) *menon