AMAN RAJ MEHROTRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner herein has prayed for quashing of further proceeding of Criminal Inquiry Case No.12/2018 under Sec. 200 of Criminal Procedure Code pending before the learned Chief Judicial Magistrate, Porbandar filed by respondent No.2 - original complainant for the offences punishable under Ss. 409 , 420, 465, 467 and 471 of Indian Penal Code.

(2.) The brief facts stated by the petitioner herein for adjudication of the present dispute are stated thus :-

(3.) Since, the concerned Court is progressing with the trial, in view of this Court, no orders are required to be passed by this Court, at this stage. It is however kept open for the applicant herein to take all the contentions as available under law and the concerned Court may consider the same in accordance with law.