LAWS(GJH)-2011-7-313

PARAS NANALAL DOSHI Vs. STATE OF GUJARAT

Decided On July 26, 2011
Paras Nanalal Doshi Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with first information report registered at C.R.No.I -128 of 2011 with Bhuj City police station for the offences punishable under Sections 17, 19, 23 (c,e,f,g,i) of the Securities Contract (Regulation) Act, 1956 and under Sections 420 and 114 of the Indian Penal Code.

(2.) HEARD learned counsel for the parties and perused the record.

(3.) LEARNED counsel for the applicant submits that in identical matters, this Court has enlarged the accused on bail. It is further submitted that the contention about the Authority to file complaint and cognizance to be taken by the Court can be considered at an appropriate stage.