Gujarat High Court
Laxminarayan Ramnivaras Garg vs State Of Gujarat on 31 January, 2019
Author: Sonia Gokani
Bench: Sonia Gokani
R/SCR.A/8694/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 8694 of 2018
==========================================================
LAXMINARAYAN RAMNIVARAS GARG
Versus
STATE OF GUJARAT
==========================================================
Appearance:
MR PARTHIV B SHAH(2678) for the PETITIONER(s) No. 1
NOTICE SERVED BY DS(5) for the RESPONDENT(s) No. 2,3
PUBLIC PROSECUTOR(2) for the RESPONDENT(s) No. 1
==========================================================
CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 31/01/2019
ORAL ORDER
1. Petitioner is before this Court for de novo investigation of the First Information Report being C.R.No.I-42 of 2015 registered with Vadodara taluka police station for the offences punishable under sections 406, 420, 465, 467, 468, 471, 120(B) and 114 of the Indian Penal Code.
2. Paper book of the all the First Information Reports filed against the petitioner is permitted to be brought on record.
3. Learned Additional Public Prosecutor for respondent No.1 requires time to study the papers, which have been supplied to him today by the officer present. Let the Investigating Officer remain present in this case.
Page 1 of 2
R/SCR.A/8694/2018 ORDER
4. Matter to appear on board on 08.02.2019. It is given to understand by learned advocate Mr. Shah that matter is now scheduled on 06.02.2019. He is permitted to seek adjournments. The Court shall grant the same in wake of the examinations of the material by this Court.
5. Direct service is permitted.
(MS. SONIA GOKANI, J. ) SUDHIR Page 2 of 2