KALPESH BAKULCHANDRA THAKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs :

(2.) Mr.Trivedi, the learned counsel appearing for the applicant, very fairly submitted that although this Court directed his client to remain present before the Investigating Officer, yet on account of some misunderstanding and lack of communication, the applicant could not remain present before the Investigating Officer.

(3.) The PSI of the concerned police station is present in the Court today along with the papers of the investigation. He makes a statement that the investigation is completed and charge sheet has been filed against the two persons, namely (i) Tushar Yogeshbhai Purohit, and (ii) Manishbhai. Manishbhai's name has been shown in the column no.2 as absconding. The police officer present in the court makes a further statement that they have not been able to collect any material incriminating in nature so far as the present applicant is concerned. In such circumstances, no charge sheet has been filed against the applicant herein. The officer concerned clarifies that in future if they are able to collect something incriminating against the applicant herein, then they might file a supplementary charge sheet with the permission of the court concerned.