RANJITBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Special Criminal Application under Article 227 of the Constitution of India is filed to quash and set aside the charge-sheet relating to the finding of the Investigating Officer that the two accused Rajubhai Dadabhai Bharwad and Karansinh Khimabhai Bharwad have not committed any offence and to direct the Investigating Officer to conduct further investigation under the supervision of the Deputy Commissioner of Police and file charge-sheet against them also.

(2.) Heard learned advocate for the petitioner and learned Additional Public Prosecutor Mr.Hardik Soni for the respondent-State.

(3.) The application was originally filed by the de facto-complainant in the above case by name Ranjitbhai Chhaganbhai Vasava. He died during the pendency of the proceedings. Thereafter, as per the order passed by this Court in Criminal Misc. Application No.1 of 2023 dtd. 10/1/2024, the legal representatives of the petitioner are impleaded permitting them to continue the proceedings.