KETAN RAMESHCHANDRA GHATALIYA Vs. NEMISHBHAI PRAVINCHANDRA PUNATAR

JUDGEMENT

(1.) THE present Criminal Misc.Application u/s.482 of the Code of Criminal Procedure has been preferred by the applicant herein original accused No.2 to quash and set aside the impugned FIR being C.R.No.I-216 of 2009 registered with Jamnagar City A Division Police Station for the offences punishable under Sections 406, 420 and 114 of the Indian Penal Code.

(2.) AS the investigation is in progress and investigation with respect to impugned FIR is yet to be made by the concerned Investigating Officer, Mr.Tushar Sheth, learned advocate appearing on behalf of the applicant herein original accused No.2 does not press the present application. However, he has requested to direct the concerned Investigating Officer not to arrest the applicant herein original accused No.2 for a period of 10 days so as to enable the applicant herein original accused No.2 to submit an appropriate application for anticipatory bail as in view of the stay granted by this Court, there was no further investigation and, therefore, the applicant herein original accused No.2 did not apply for anticipatory bail.