ASHESH PRAVINCHANDRA MANDAVIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner / ori. accused has filed Criminal Misc. Application No. 13765 of 2008 for quashing and setting aside the Criminal Complaint/fir lodged by the respondent No. 2 being Criminal Complaint as C. R. No. I-77 of 2008 with the Padhadhari Police Station.

(2.) SPECIAL Criminal Application No. 2163 of 2008 is filed by the ori. accused for transfer of the investigation of C. R. No. I-77 of 2008 from the file of Padhadhari Police Station, Rajkot to any other independent agency to investigate the complaint.

(3.) IN Criminal Misc. Application No. 13765 of 2008 this Court has issued notice on 22. 10. 2008. On 21. 11. 2008, this Court has passed further order in both the matters and directed the Investigating Officer to remain personally present before the Court today alongwith the records of the investigation made by him so far. The learned Assistant Government Pleader was directed to convey the said message to the Investigating Officer. Today when the matters are taken up for hearing the Investigating Officer could not remain present. It appears that the message could not be communicated to him. However, the details required by the Court are produced by both the sides.