Gujarat High Court
Purushothaman Veeraghavan Reddy vs State Of Gujarat on 28 August, 2017
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/18227/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 18227 of 2017
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PURUSHOTHAMAN VEERAGHAVAN REDDY....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR. BK. RAJ, 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 : 28/08/2017
ORAL ORDER
Rule returnable on 15/11/2017. Mr.L.B.Dabhi, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State of Gujarat.
Ad-interim relief in terms of Para-7.2 qua the applicant till then.
[A.J.DESAI,J.] *dipti Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Aug 29 02:26:48 IST 2017