Gujarat High Court
Vicky M. Ailani vs State Of Gujarat & on 9 December, 2014
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/5279/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 5279 of 2014
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VICKY M. AILANI....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR SK BAGGA, ADVOCATE for the Applicant(s) No. 1
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 09/12/2014
ORAL ORDER
Issue notice to the respondents returnable on 22.1.2015. Mr. Dabhi, the learned APP waives service of notice for and on behalf of the respondent No.1 State of Gujarat.
Having heard the learned advocate appearing on behalf of the applicant original accused, and having gone through the materials on record, I am of the view that the petitioner has been able to make out a strong primafacie case to have an interim order in terms of Para 8(B). I, accordingly, grant such relief. The respondent No.2 be served directly through the Investigating Officer of the concerned Police Station. Direct service permitted.
(J.B.PARDIWALA, J.) Mohandas Page 1 of 1