Gujarat High Court
Binaben Vikrambhai Shah & vs State Of Gujarat & on 10 May, 2016
Author: B.N. Karia
Bench: B.N. Karia
R/CR.MA/10843/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 10843 of 2016
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BINABEN VIKRAMBHAI SHAH & 1....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR P.C.KAVINA, SENIOR ADVOATE with
MR RAJESH K SAVJANI, ADVOCATE for the Applicant(s) No. 1 - 2
MR K L PANDYA, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE B.N. KARIA
Date : 10/05/2016
ORAL ORDER
1. Heard learned senior advocate for the petitioner.
2. Issue notice to the respondents returnable on 13.06.2016. Learned APP waives service of notice on behalf of the respondent State.
3. Meanwhile, it is ordered that no coercive action shall be taken against the applicant with regard to the Criminal Complaint dated 04.05.2016 registered with Santej Police Station being I-CR No.40 of 2016 for the office punishable under Section 420, 467, 468, 471 and 114 of the Indian penal Code, till then.
Direct service is permitted.
(B.N. KARIA, J.) M O Bhati Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed May 11 02:33:09 IST 2016