VINOD B MISTRY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT petition under Article 226 of the Constitution of India read with Section 482 of the Criminal Procedure Code has been preferred by the petitioners herein ? original accused for an appropriate writ, direction or order to quash and set aside the impugned FIR being C.R. No.I-275/2004 registered with JP Road Police Station, Vadodara.

(2.) SHRI K.P. Raval, learned Additional Public Prosecutor under the instruction from the concerned investigating officer has stated at the Bar that after investigation the investigating officer has suggested for 'B' summary in the case and the same is send to the superior officer and thereafter it will be submitted before the concerned Magistrate, in case the same is approved by the superior officer.