RAMESHBHAI NARANDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner is the original accused. They seek quashing of the complaint being M. Case No.3/2008 registered with Gandhinagar Zone police station filed by CID Crime (Economic Offences Redressal Cell).

(2.) Though several averments are made in the petition in support of challenge, before me the petition was sought to be sustained primarily on the following grounds :

(3.) Appearing for the petitioners, learned senior advocate Shri Thakkar submitted that :