SHIVANGI AMIT PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner is before this Court under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973, in connection with the FIR being I-C.R. No. 187/2017, registered with Navrangpura Police Station under Sections 406 , 418 , 420 , 465 , 467 , 468 and 471 of the Indian Penal Code, 1860.

(2.) The petitioner has approached this Court, with a prayer to direct CID Crimes, Gujarat, to further investigate into the matter in the aforesaid FIR with the following prayers:

(3.) This Court has heard the learned Advocate, Mr. Panchal, for the petitioner, who has urged that the officer concerned has chosen not to investigate many vital aspects and has failed to bring on record vital witnesses and the documents, which would be very important link for the prosecution to prove the guilt of the accused. He, further, has urged that no bank officer, except the one, has been examined for indicating the procedure adopted. Further, allowing these vital documents to be lost would amount to death nail to the case of the prosecution.