VIRAL JAYANTILAL PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Pathak, the learned APP, waives service of notice of rule for and on behalf of the respondents.

(2.) By this writ application under Article 226 of the Constitution of India, the writ applicants, serving with the Larsen & Toubro Ltd., seek to invoke the inherent powers of this Court praying for quashing of the proceedings of the Criminal Case No.34398 of 2016 pending in the court of the learned 44th (Ad-hoc) Addl. Civil Judge & JMFC, Vadodara arising from the first information report being II-C.R. No.176 of 2016 registered with the Vadodara City Police Station, Vadodara for the offence punishable under sections 14(b) (c) and 14C of the Foreigners Act, 1946.

(3.) The case of the prosecution may be summarized as under;