DHARMENDRABHAI KANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. N.D. Nanavati with learned Advocate Mr. Bomi H. Sethna for the applicants, learned APP Ms. M. D. Mehta for the respondent No.1-State and learned Advocate Mr. Sanat B. Pandya for the respondent No.2-original complainant.

(2.) By way of the present application the applicants pray for quashing of the FIR being C.R.No.I- 29 of 2018 registered with Nadiad Town Police Station, District Kheda for the offence punishable under Ss. 406 , 420 , 120(B) , 465 , 467 , 468 , 471 and 114 of the Indian Penal Code.

(3.) This petition has been taken up at the request of learned Advocate Mr. Sanat Pandya, who would submit that respondent No.2- Mrs. Deepakben Thakurbhai Lallubhai Patel as well as her power of attorney holder Mr. Bhavesh Patel are present in the Court and he has identified them. According to learned Advocate Mr. Pandya vide orders dtd. 2/4/2018 and 18/4/2018 while this Court had directed depositing an amount of Rs.10,00,000.00 i.e. the amount allegedly misappropriated by the applicants and directed to be paid by the applicants to the complainant herein and whereas learned Advocate would submit that since Registry is not giving the said amount to the complainant, therefore he had requested for priority.