Gujarat High Court
State Of Gujarat vs Naresh Biharilal Talreja & on 10 August, 2017
Author: A.Y. Kogje
Bench: A.Y. Kogje
R/CR.MA/19011/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR VACATING INTERIM
RELIEF) NO. 19011 of 2017
In
SPECIAL CRIMINAL APPLICATION NO. 2428 of 2013
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STATE OF GUJARAT....Applicant(s)
Versus
NARESH BIHARILAL TALREJA & 1....Respondent(s)
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Appearance:
MS CM SHAH, APP for the Applicant(s) No. 1
MR SK BAGGA, ADVOCATE for the Respondent(s) No. 1
MR YN RAVANI, ADVOCATE for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 10/08/2017
ORAL ORDER
1. This application is filed on behalf of the State for vacating the ad-interim relief granted in Special Criminal Application No. 2428/2013 and / or fixing the main matter.
2. The learned advocate Mr. Ravani appearing for the respondent no.2 (original complainant) submits that the order dated 08.08.2013 in the main matter is protecting the applicant of the main matter against the coercive action of the investigating agency. He submits that, however, the investigating agency has not proceeded with the investigation considering the court has granted stay on the investigation.
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R/CR.MA/19011/2017 ORDER
3. This application is disposed of with the order that the main matter being Special Criminal Application No.2428/2013 and other allied matters being Special Criminal Application Nos.2216/2013 and 1915/2013 to be placed on 30.08.2017.
4. In the meantime, the Court also observed that the order dated 08.08.2013 is only with regard to not to take any coercive steps against the petitioner.
With the aforementioned observation, the application is disposed of.
(A.Y. KOGJE, J.) Dolly Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Aug 11 04:47:35 IST 2017