SHAILESH KANTILAL VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms.Krina Calla, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) THE present application is filed under Section 439 of the Code of Criminal Procedure in connection with an offence being C.R.No.I-112 of 2012 registered with Zaghadiya Police Station, Bharuch, for the offences punishable under Sections 395, 411 and 120-B of the Indian Penal Code.

(3.) I have heard learned advocates appearing on behalf of the respective parties. The only role played by the applicant is that the applicant has unloaded the goods, which was stolen from the custody of the complainant.