MAHESHBHAICHANABHAI KHUNT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Shah, learned advocate for petitioner and Ms. Archna Raval, APP for respondent.

(2.) In present petition under Section 482 of Criminal Procedure Code and Article 226 of the Constitution of India, the petitioner has prayed, inter alia, that:

(3.) So far as the said FIR is concerned, As per the allegations contained in the FIR, the Government premises was torched and put to fire. In the said premises, Government office including the office of NAREGA Scheme was functioning. As a result of the fire, Government properties including furniture and official record is said to have been destroyed.