Gujarat High Court
Mohmadmohsin Mohmadirfan Chhalotiya vs State Of Gujarat & on 11 July, 2017
Author: A.J.Desai
Bench: A.J.Desai
R/SCR.A/4105/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 4105 of
2017
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MOHMADMOHSIN MOHMADIRFAN CHHALOTIYA....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR I.H.SYED, ADVOCATE for MR AFTABHUSEN ANSARI, ADVOCATE for the
Applicant(s) No. 1
MR LB DABHI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 11/07/2017
ORAL ORDER
Heard Mr.I.H.Syed, learned advocate assisted by Mr.Aftabhusen Ansari, learned advocate appearing for the petitioner.
Considering the provision of Section 195 and the ratio laid down by the decision dated 13.04.2017 in Criminal Misc. Application No. 24632 of 2015 and allied group of matters, the present matter requires consideration.
Rule. Learned APP waives service of notice of Rule on behalf of respondent - State.
Ad interim relief in terms of Para 10(c). Direct service is permitted.
(A.J.DESAI, J.) *Kazi...
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