KALPESH MAHENDRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. K.P. Raval waives service of notice of rule for respondent No. 1 State.

(2.) Heard Mr. Sujay Katawala, learned Counsel for Mr. Hardik P. Modh for the petitioner and learned APP, Mr. K.P. Raval for the respondent-State.

(3.) The petitioner has challenged the order dated 13th June, 2014 below letter-cum-application dated 13th June, 2014 by the Detective Police Inspector of Economic Offences Branch, C.I.D. Crime, Gandhinagar Camp at Meghaninagar, Ahmedabad. By such letter-cum-application dated 13th June, 2014 the Investigating Officer of Gandhinagar Zone Police Station, I-C.R. No. 3 of 2014 registered under Sections 406, 420, 465, 467, 468, 471, 474, 477(a) and 114 of IPC read with Section 46 of the Banking Regulation Act has prayed to the Chief Metropolitan Magistrate of Ahmedabad City to issue a warrant as per Section 70 of the Criminal Procedure Code.