KANTABEN BHARATBHAI PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs :-

(2.) At the outset, learned Additional Public Prosecutor Ms. Maithili Mehta as well as learned advocate Mr. Shivam Majmudar for learned advocate Mr. N.K. Majmudar appearing for the respondents points out the fact that the charge- sheet is filed in respect of the offence for which petition for quashing is preferred and therefore, the petitioner may avail an alternative remedy available to him and this petition may not be entertained.

(3.) Learned advocate Mr. Panthil Majmudar appearing for the petitioners could not dispute the fact that charge-sheet is filed and therefore, requested this Court that since the charge-sheet is filed and as he could not contact the petitioner, considering the fact that alternative remedies available to the petitioner, he may not invite the reasoned order.