Gujarat High Court
Yusuf Ahemad Majid Bhai Khojjada vs State Of Gujarat & 2 on 27 January, 2015
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/19732/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 19732 of 2014
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YUSUF AHEMAD MAJID BHAI KHOJJADA....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR.HASMUKH S SOLANKI, ADVOCATE for the Applicant(s) No. 1
DS AFF.NOT FILED (N) for the Respondent(s) No. 2
MR RUTURAJ NANAVATI, ADVOCATE for the Respondent(s) No. 3
MR LB DABHI APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 27/01/2015
ORAL ORDER
Mr. Hasmukh Solanki, learned Advocate, appearing for the applicant, does not press this application with a liberty to file an appropriate application before the Trial Court including an application under Section-438 of the Code of Criminal Procedure.
While issuing notice, Coordinate Bench of this Court (Coram: J.B. Pardiwala, J.) had restrained the authorities from taking any coercive steps against the applicant, it is expected that the authority may give some time to approach the Trial Court before arresting him.
In view of above, present application stands disposed of accordingly. Notice is discharged. Ad interim relief granted earlier shall stand vacated.
Page 1 of 2 R/CR.MA/19732/2014 ORDER
(A.J.DESAI, J.)
pnnair
Page 2 of 2