NARESHBHAI SURESHBHAI BORICHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Rushabh Shah on behalf of the learned Advocate Mr. Hardik H. Dave on behalf of the petitioners and learned APP Ms. M. D. Mehta for the respondent-State.

(2.) Learned Advocate Mr. Shah would submit that the applicants before this Court, have been arraigned as accused in connection with an FIR being C. R. No. I -50 2015, registered with the Chowk Bazar Police Station, Dist. Surat, on 20/4/2015 for offences punishable under Ss. -143, 147, 148, 149, 323, 324, 177 of Indian Penal Code and under Sec. -135 of Gujarat Police Act.

(3.) This petition is strongly resisted by learned APP Ms. M. D. Mehta, who would submit that the allegations leveled in the complaint are serious. Learned APP Ms. Mehta would further submit that since the concerned Police Officer had come to know about the occurrence of cognizable offence, he had deem it appropriate to file a criminal complaint and whereas such complaint should be permitted to proceed further and reach its logical conclusion.