MAHENDRASING @ MEGHARAM HAVARAM PUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with FIR registered as C.R. No. I187 of 2008 with Anand Town Police Station, for the offences punishable under Sections 328,392 and 114 of the Indian Penal Code.

(2.) HEARD learned advocates for the respective parties and perused the papers of investigation as well as allegations made against the present applicant.

(3.) IT is reported that the applicant is arrested in connection with the offences registered in State of Rajasthan and is at present detained in Subjail Abu Road, Jilla Sirohi, District: Rajasthan.