TUSHAR VINODCHANDRA SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of respondent no.1.

(2.) This petition is filed by Tushar Vinodchandra Shah who at the relevant time was working as Deputy Mamlatdar (Administration) in Mamlatdar Office, Karjan, challenging the legality and veracity of the FIR being C.R.No.I-64 of 2015 registered with Karjan Police Station, Vadodara (Rural) by the original complainant - Champaben w/o. Bhailalbhai Patel for the offence punishable under Sec. 120B, 465, 466, 468, 471 , 474, 406, 420 of Indian Penal Code.

(3.) At the time of issuance of the notice, this Court vide order dtd. 20/4/2015 protected the petitioner in terms of paragraph No.10(B) of the petition. Paragraph No.10(B) reads as under :-