SURESH MADHAVLAL MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP for the respondent - State.

(2.) Considering the issue raised in the application and with consent of the learned advocates appearing for the respective parties, this matter is taken up for final disposal forthwith.

(3.) In the matter of co-accused viz. Vinodkumar Babubhai Chauhan, who was part-time Clerk working with the department, as referred in the FIR, the Coordinate Bench of this Court, vide order dtd. 15/6/2021 passed in Criminal Misc. Application No.3119 of 2014, quashed and set aside the questioned FIR. While allowing the application, the Coordinate Bench of this Court made observations in Paragraph-8 to 15 as under: