Gujarat High Court
Jivrajbhai Hirjibhai Raiyani & 12 vs State Of Gujarat & on 21 December, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/24261/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 24261 of 2015
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JIVRAJBHAI HIRJIBHAI RAIYANI & 12....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR BHAVIN S RAIYANI, ADVOCATE for the Applicant(s) No. 1 - 13
MR JK SHAH, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 21/12/2015
ORAL ORDER
Let Rule be issued to the respondents, returnable on 18.03.2016. Mr. J.K. Shah, the learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent No.1 - the State of Gujarat. The respondent No.2 be served directly through the Investigating Officer of the concerned police station. Direct service is permitted.
Let there be an adinterim order in terms of para 9 c.
(J.B.PARDIWALA, J.) chandresh Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Dec 23 01:55:57 IST 2015