NIKUNJBHAI BHUPATBHAI RANPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the applicants for quashment of the FIR being CR-II No.34 of 2017 registered with the DCB Police Station, Rajkot for the offences punishable under Ss. 20(c) , 21(c) and 21(f) of the Forward Contracts (Regulation) Act, 1952.

(2.) Heard learned advocates.

(3.) Learned advocate for the applicants has drawn my attention to the fact that the Forward Contracts (Regulation) Act, 1952 has been repealed by the Finance Act , 2015 w.e.f. 28/9/2015 and the impugned FIR is filed on 14/7/2017. He has further submitted that even otherwise, the offence under this Act is a non-cognizable offence. He has submitted that this petition may be allowed and the impugned FIR may be quashed.