Gujarat High Court
Chandreshbhai Chelaram Parwani vs State Of Gujarat & 2 on 5 September, 2017
Author: A.J.Desai
Bench: A.J.Desai
R/SCR.A/5233/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (DIRECTION) NO. 5233 of 2017
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CHANDRESHBHAI CHELARAM PARWANI....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
DHARMESH D NANAVATY, ADVOCATE for the Applicant(s) No. 1
MR ASIT B JOSHI, ADVOCATE for the Applicant(s) No. 1
MR LB DABHI, LD.APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 05/09/2017
ORAL ORDER
It was brought to the Notice of this Court that FIR has been lodged against several persons. The said FIR has been challenged by the accused persons by way of filing two different petitions. In the case of one accused, investigating officer is restrained from taking any coercive steps against that accused. However, directed to proceed further with the investigation. It is grievance of the petitioner that no investigation is made.
It is expected that Investigating Officer shall proceed further with the investigation, as per the oral order dated 31/07/2017 passed by this Court in Criminal Misc. Application No.18929 of 2017. With the above direction, this petition is disposed of.
[A.J.DESAI, J.] *dipti Page 1 of 1 HC-NIC Page 1 of 1 Created On Sun Sep 10 04:45:59 IST 2017