Gujarat High Court
Jineshkumar Ashokkumar Patel & Ors vs State Of Gujarat & Anr on 9 August, 2016
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
R/CR.MA/18026/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION
(FOR QUASHING & SET ASIDE FIR/ORDER)
NO. 18026 of 2013
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JINESHKUMAR ASHOKKUMAR PATEL & ORS....Applicants
Versus
STATE OF GUJARAT & ANR....Respondents
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Appearance:
MR Y J PATEL, ADVOCATE for the Applicants
MR RASHESH RINDANI, APP for the Respondent No. 1
RULE SERVED for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 09/08/2016
ORAL ORDER
1. This is an application for quashment of Criminal Case No.744 of 2001 in the Court of Judicial Magistrate, First Class, Patdi, District : Surendranagar.
2. This Court had by the earlier order dated 16.04.2014 granted the protection to the applicants.
3. Learned advocate for the applicants states that parties have settled the dispute out of the Court and the matter is being listed for appropriate disposal, based on the said settlement, before the Special Lok Adalat which is scheduled to be held on 13.08.2016. Learned advocate for the applicants, under these circumstances states that he be permitted to withdraw this application, to facilitate the disposal before the Court below.
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R/CR.MA/18026/2013 ORDER
4. In view of above, this application is disposed of as not pressed. Rule is discharged. Ad-interim relief granted earlier stands vacated. Liberty is reserved to the applicants to move this Court in case of difficulty.
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