Gujarat High Court
Rajesh Dhanawat Thro P.O.A Meenadevi ... vs State Of Gujarat & on 29 August, 2013
Author: Harsha Devani
Bench: Harsha Devani
RAJESH DHANAWAT THRO P.O.A MEENADEVI AGRAWAL....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/9435/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE FIR/ORDER) NO. 9435 of 2013 ================================================================ RAJESH DHANAWAT THRO P.O.A MEENADEVI AGRAWAL....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MR. BHADRISH S RAJU, ADVOCATE for the Applicant(s) No. 1 MR HIMANSHU RAVAL, ADDL. PUBLIC PROSECUTOR for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI Date : 29/08/2013 ORAL ORDER
Mr. Bhadrish Raju, learned advocate for the applicant has drawn the attention of the Court to the order dated 17.4.2013 made by this Court in Criminal Miscellaneous Application No.5505 of 2013 as well as the order dated 29.4.2013 made by this Court in Criminal Miscellaneous Application No.6543 of 2013 in the matters of other co-accused, wherein the Court has granted interim relief.
In the aforesaid premises, Issue Notice returnable on 7th October, 2013. By way of ad-interim relief, the respondents are restrained from taking any coercive steps against the applicant herein.
To be heard with Criminal Miscellaneous Application No.5505 of 2013 and Criminal Miscellaneous Application No.6543 of 2013.
(HARSHA DEVANI, J.) parmar* Page 2 of 2