KUNDANBEN CHANDRAKANT GAJJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. P.J. Mehta for the petitioner and learned Additional Public Prosecutor Ms. Chetna M. Shah for the respondent-? State through video conference.

(2.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) It is the case of the petitioner that, the petitioner filed an application under Section 452 of the Code of Criminal Procedure, 1973 for obtaining the deposit amount of Rs.25,000/-? as muddamal before Dantiwada Police Station, which was subsequently presented before the Court below on 15.01.2019 along with the copy of the panchnama as well as FSL report. The said proceeding is numbered as Criminal Inquiry No. 4 of 2019.