SIDHARTHKUMAR PARULBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Special Criminal Application under Article 226 of the Constitution of India has been preferred by the petitioner-original accused to quash and set aside the impugned order passed by the learned Metropolitan Magistrate, Ahmedabad in Inquiry Case No. 57/2008 directing for police investigation under Section 156(3) of the Code of Criminal Procedure as well as to quash and set aside the impugned Complaint, being M Case No. 7/2008 registered with Ellisbridge Police Station, Ahmedabad for the offences punishable under Sections 323, 294(kh), 506(2), 354, 406 and 420 of the Indian Penal Code.

(2.) TODAY, when the present application is taken up for final hearing, Shri P.S. Chaudhary, learned advocate appearing on behalf of the petitioner has stated at the bar that he has tried to contact his client and a letter was also sent by Registered Post A.D. However, the same is returned with an endorsement ?not known? and, therefore, it is submitted that he has no further instructions in the matter.