Faiyadahmed Khan Alias Faijal ... vs State Of Gujarat on 4 December, 2018

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Gujarat High Court

Faiyadahmed Khan Alias Faijal ... vs State Of Gujarat on 4 December, 2018

Bench: Sonia Gokani

       R/CR.MA/22367/2018                                    ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO. 22367 of 2018

==========================================================
  FAIYADAHMED KHAN ALIAS FAIJAL SHAHMARDAN KHAN PATHAN
                          Versus
                    STATE OF GUJARAT
==========================================================
Appearance:
MR JOHNSEY P MACWAN(5498) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2
MS MAITHILI MEHTA, ADDL.PUBLIC PROSECUTOR(2) for the
RESPONDENT(s) No. 1
==========================================================

 CORAM: HONOURABLE MS JUSTICE SONIA GOKANI

                            Date : 04/12/2018

                             ORAL ORDER

1. Today additional affidavit has been brought on record, according to learned advocate Mr. Macwan for the applicant, he is not aware of what is the amount of visa fees. However, the complainant and his sister has paid the sum of Rs.50,000/ towards nonrefundable process fees and consulting fee.

2. Learned Additional Public Prosecutor for respondent No.1 pointed out from the papers that the amount paid is Rs. 1 lakh since there are two more entries of Rs. 25000/ each by way of cheque given to the present applicant. She further submits that the investigation is going on and this is not a stage for the Court to consider the request of quashment. Applicant has registration certificate issued Page 1 of 2 Downloaded on : Mon Sep 09 23:01:08 IST 2019 R/CR.MA/22367/2018 ORDER by the Government of India which is in the trade name of Asiacan International and the same is produced on record.

3. Issue notice returnable on 18.12.2018. Ms. Maithili Mehta, learned Additional Public Prosecutor waives service of notice for and on behalf of respondent No.1. Interim relief granted earlier to continue till then.

Direct service is permitted.

(MS. SONIA GOKANI, J. ) SUDHIR Page 2 of 2 Downloaded on : Mon Sep 09 23:01:08 IST 2019

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