VASANTRAY LILADHAR MANSATA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing the present petition under Section 482 of the Code of Criminal Procedure, the petitioner has challenged the FIR being C.R. No. I- 144/2019 registered with Jamnagar City 'A' Division Police Station under Section 420, 465, 467, 467, 120-B and 34 of the Criminal Procedure Code.

(2.) Heard Mr. H.A. Dave, learned advocate for the petitioner. He has contained that the present petitioner is a practicing advocate since many years. The present petitioner is an advocate of the accused no. 1 - Jaysukh @ Jayesh Muljibhai Patel in many matters. On behalf of the original accused no. 1, a public notice was issued by the present petitioner in the newspapers for the land of the complainant. The petitioner had acted as per the information which has been given by his client Jaysukh @ Jayesh Muljibhai Patel, as professional. There is no conspiracy or alliance of the present petitioner with Jaysukh @ Jayesh Muljibhai Patel. Without any evidence, a bald statement has been made by the complainant in the FIR. He further submits that the present petitioner is innocent and the present petitioner cannot be held liable for the act of his client.

(3.) Heard Mr. L.B. Dabhi, learned APP for the respondent - State. He has submitted that FIR is a recent one and no breathing time has been given to the investigating agency to carry out the investigation as well as from the bare reading of the FIR, it is very clear that offence has been constituted. Hence, the petition may be dismissed.