Gujarat High Court
Dilipkumar Dahyalal Soni & 2 vs State Of Gujarat & on 8 October, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/12469/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 12469 of 2015
==========================================================
DILIPKUMAR DAHYALAL SONI & 2....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
==========================================================
Appearance:
MR VR HALANI, ADVOCATE for the Applicant(s) No. 1-3
PUBLIC PROSECUTOR for the RESPONDENT(s) No. 1
MR VIRAT G POPAT, ADVOCATE for the Respondent(s) No. 2
==========================================================
CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 08/10/2015
ORAL ORDER
It appears that although interim relief in terms of para- 14(C) was granted by this Court vide order dated 1st July, 2015, yet the investigating officer proceeded further with the filing of the charge-sheet before the trial court on 14th July, 2015. Since the charge-sheet has already been filed, the learned advocate appearing for the applicants shall place the papers of the charge-sheet on record and amend the petition accordingly.
Mr. Popat, the learned counsel appearing for the respondent No.2 submitted that he has been instructed by his client not to appear as the respondent No.2 wants to engage another advocate.
Page 1 of 2
HC-NIC Page 1 of 2 Created On Sat Oct 10 02:20:21 IST 2015
R/CR.MA/12469/2015 ORDER
Let fresh notice be issued to the respondent No.2, returnable on 21st October, 2015. He may be served directly through the investigating officer of the concerned police station.
In the meantime, the further proceedings of the Criminal Case No.1562 of 2015 pending in the court of the learned Judicial Magistrate, First Class, Deesa shall remain stayed.
Direct service is permitted.
(J.B.PARDIWALA, J.) Vahid Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Oct 10 02:20:21 IST 2015