VIPULKUMAR AVANTILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Moxa Thakkar, 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 have prayed for the following reliefs:-

(3.) The First Information Report lodged by the respondent no. 2 for the offence punishable under Section 23(1)(f) of the Securities Contracts (Regulation) Act, 1956 and Sections 406, 420 and 120(B) of the Indian Penal Code is extracted hereunder:-