Gujarat High Court
Babubhai Hirabhai Zapada vs State Of Gujarat on 18 June, 2018
Author: Sonia Gokani
Bench: Sonia Gokani
R/CR.MA/11236/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 11236 of 2018
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BABUBHAI HIRABHAI ZAPADA
Versus
STATE OF GUJARAT
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Appearance:
MR Y J PATEL(3985) for the PETITIONER(s) No. 1,2
for the RESPONDENT(s) No. 2
MR LR PUJARI, PUBLIC PROSECUTOR(2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 18/06/2018
ORAL ORDER
This is an application under Section 482
of the Code of Criminal Procedure, 1973, seeking quashment of the FIR being I-C.R. No. 30 of 2018, registered with Tankara Police Station for the offence punishable under Sections 406, 420, 504, 506(2) and 114 of the Indian Penal Code, 1860, Section of 33(1)(C) of the Bombay Money Lenders Act.
RULE, returnable on 25TH JUNE, 2018. Learned APP waives service of rule for the respondent- State.
The decision of the Apex Court rendered in the case of "JOGINDER KUMAR VS. STATE OF UTTAR PRADESH", (1994) 4 SCC 260, shall be scrupulously followed by the concerned investigating officer. Direct service through the concerned police station is permitted, TODAY.
(SONIA GOKANI, J) UMESH/-
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