JAYANTILAL MAGANLAL CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of Cr.P.C., the applicant Jayantilal Chauhan-accused no.17 of Criminal Case No.64341 of 2017, has prayed for quashing of the criminal proceedings.

(2.) Pursuant to the FIR bearing C.R.No.I-347 of 2011, registered with Navrangpura Police Station for the offence punishable under Ss. 408, 409, 418, 420, 465, 467, 468, 471, 474, 120B and 114 of the Indian Penal Code, the investigating officer has filed the chargesheet which has been culminated into aforesaid criminal case. In the said criminal proceedings, 31 persons have been arraigned as accused.

(3.) The applicant namely Jayantilal Chauhan being a Lower Division Clerk of the office of Official Liquidator has been arraigned as accused no.17 in the alleged offence.