MAHESH GANGUBHAICHHAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned APP Mr.Manan Maheta waives service of notice of rule for and on behalf of the respondent State.

(2.) The present application has been preferred by the applicant through his father (i.e. the Power of Attorney holder of the applicant) under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking to invoke the inherent powers of this Court, praying for the following reliefs :

(3.) The impugned FIR bearing C.R. No.11202008202186 of 2020 came to be registered on 15/10/2020 before the City 'A' Division Police Station, Jamnagar, for the offences punishable under Ss. 3(1), 3(2), 3(3), 3(4), 3(5) and 4 of the Gujarat Control of Terrorism and Organized Crime Act, 2015 (hereinafter referred to as 'the GUJCTOC Act') read with Ss. 120B, 386, 387, 506(1) and 506(2) of the Indian Penal Code.