Gujarat High Court
Niranjan Surjibhai Bhagora vs State Of Gujarat on 24 June, 2020
Author: Ashokkumar C. Joshi
Bench: Ashokkumar C. Joshi
R/CR.MA/8628/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 8628 of 2020
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NIRANJAN SURJIBHAI BHAGORA
Versus
STATE OF GUJARAT
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Appearance:
MS. NAYNAVATI S JETHVA(10030) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR RONAK RAVAL ADDL.PUBLIC PROSECUTOR(2) for the Respondent(s)
No. 1
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CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI
Date : 24/06/2020
ORAL ORDER
Heard learned Advocate Mr. A.A.Zabuawala appearing with learned Advocate Ms. Naynavati S. Jethva for the Applicant and learned APP Mr. Ronak Raval for the Respondent - State of Gujarat through video conference.
The Applicant - Niranjan Surjibhai Bhagora who is the husband of the complainant and serving in the Indian Army has filed this Application for quashing and setting aside the F.I.R. being I-C.R. No.23 of 2019 dated 26.12.2019 which came to be registered against the petitioner at ISRI Police Station, District Aravalli, for the offence punishable under sections 498(A), 504, 506(2) and 114 of IPC.
Learned APP has requested for time.
In the interest of justice, the matter is adjourned to 2.7.2020. Pursuant to the matrimonial dispute amongst the complainant and the applicant and the offence is under sections 498(A), 504, 506(2) and 114 of IPC, the Applicant shall not be arrested by the Investigating Officer till next date.
It is made clear that investigation shall proceed in accordance with law. Direct service is permitted to the concerned Police Station by e-mail / fax.
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