PRAKASH CHANDRA SHANKARLAL BRHAMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, under Article 227 of the Constitution of India, the applicant seeks quashment of the impugned order dtd. 14/10/2019 passed by the learned 5 th Additional Sessions Judge, Vadodara in Criminal Revision Application No.135 of 2019, whereby the learned appellate Court below has dismissed the application and confirmed the order dtd. 16/7/2019 passed below Exh.8 in Criminal Case No.10324 of 2013 by the 23 rd Additional Chief Judicial Magistrate, Vadodara.

(2.) The facts of the case in brief is that the complainant was the enforcement Officer of the Office of the Provident Fund and he had visited the Ganesh Vidyalaya School run by Shrimati Narmadaben Education Trust on 21/3/2013 at about 12:30 hours and the present applicant is the secretary of the said Trust and the record of the school was asked for by the complainant for verification and as per the case of the prosecution, the applicant had got angry and he refused to give the record for verification and the complainant was told to do whatever he likes to do. Therefore, the complaint is lodged against the present applicant.

(3.) Heard learned advocates.