BHAVSAR HIMANSHU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP for the respondent - State wavies service of notice of Rule for and on behalf of the respondent State.

(2.) By way of this application under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973, petitioner prayed to quash and set aside FIR being C.R.No.11206075210904 registered with Visnagar Town Police Station, for the offences punishable under Ss. 13 and 14 of the Securities Contract Regulation Act qua the petitioner herein.

(3.) Brief facts of the case are as under:-