RAGHUBHAI BECHARBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Tejas P. Satta, learned advocate for the applicant.

(2.) Mr. Satta, learned advocate for the applicant was permitted to produce copy of power of attorney vide order dated 20.10.2021. Today, he has produced copy of sale-deed and power of attorney, which are ordered to be taken on record.

(3.) By way of this application, the applicant, inter alia, challenges the FIR registered with Tarapur Police Station, District: Anand for the offences punishable under Sections 120B, 465, 467, 468 and 471 of IPC.