RANJITBHAI GAMBHIRBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate Ms.Kruti M. Shah for the applicant and learned APP Ms. Moksha Thakkar for the respondent ­ State.

(2.) BOTH the parties have agreed to dispose of the matter at an admission stage, since small question is involved.

(3.) AS against that it is submitted by the learned APP that in such cases of financial offence there is no option but to pass such an order so as to confirm the recovery from the wrong doors. It is also submitted that the amount involved in the offence is public money and therefore learned APP is supporting the condition in impugned order and requesting to dismiss the application.