IQBALBHAI GANIBHAI PILUDIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed for seeking following reliefs:

(2.) Brief facts of the case as per the case of the applicant in this application are as such that the applicant has been granted the license to run the fair price shop by the Civil Supply Corporation and the applicant was running his shop in the name and style of Pandit Dindayal Ghrahak Bhandar (Govt. Approved Fair Price Shop) at Laxminagar Main Road, Rajkot. It is further the case of the applicant in this application that the respondent No. 2 carried out an inspection at the shop of the applicant and during the inspection some irregularities were found and hence inquiry was held against the applicant and at the end of the said inquiry the deposits and fees paid by the applicant was forfeited and further he was directed to deposit an amount of Rs.1,23,645.00 towards the Losses to the department by way of an Order dtd. 10/12/2015. It is further the case of the applicant in this application that the applicant on 16/12/2015 deposited an amount of Rs.1,28,646.00 with the authority as per the aforesaid Order. Hence,, being aggrieved by the registration of the impugn FIR and filing of the Charge-sheet cumulating into Criminal Case No.6538 of 2015, the applicant has preferred this application.

(3.) Heard learned advocate Ms. A.A. Bharadwaj for Mr. K.S. Chandrani, learned advocate for the applicant and Mr. Chintan Dave, learned Additional Public Prosecutor (APP) for the respondent - State.