Gujarat High Court
Majethia Papers Pvt. Ltd., Through Its ... vs State Of Gujarat on 7 July, 2020
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
R/CR.MA/9136/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 9136 of 2020
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MAJETHIA PAPERS PVT. LTD.,
THROUGH ITS DIRECTOR PARESHBHAI VINODBHAI MAJETHIA
Versus
STATE OF GUJARAT & 1 other(s)
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Appearance:
MR ZUBIN F BHARDA &
MR KR KOSHTI, ADVOCATES for the Applicant
MR L B DABHI, APP for the Respondent State
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CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY
Date : 07/07/2020
ORAL ORDER
1. This application is filed by the original accused for quashing and setting aside the FIR being C.R. No.11216005200341 of 2020 registered with Dehgam Police Station, District : Gandhinagar for the offence punishable under Sections 277, 278 and 284 of the Indian Penal Code and Section 5 of the Environment Protection Act.
2. Rule returnable on 21.07.2020. In the meantime, interim relief in terms of para:6(C).
3. Mr.Dabhi, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent State. The complainant be served through the concerned Police Station.
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