Gujarat High Court
Central Bureau Of Investigation Acb, ... vs Naveen M. Chopra on 17 November, 2021
Author: Umesh A. Trivedi
Bench: Umesh A. Trivedi
R/CR.RA/802/2021 ORDER DATED: 17/11/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL REVISION APPLICATION NO. 802 of 2021
With
R/CRIMINAL REVISION APPLICATION NO. 803 of 2021
With
R/CRIMINAL REVISION APPLICATION NO. 807 of 2021
With
R/CRIMINAL REVISION APPLICATION NO. 796 of 2021
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CENTRAL BUREAU OF INVESTIGATION ACB, GANDHINAGAR
THRO NARENDRA KUMAR VERMA S/O KHUSHAL SING
Versus
NAVEEN M. CHOPRA
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Appearance:
MR RC KODEKAR(1395) for the Applicant(s) No. 1
for the Respondent(s) No. 1
MS. JIRGA JHAVERI, APP (2) for the Respondent(s) No. 2
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CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI
Date : 17/11/2021
ORAL ORDER
Heard Mr. R.C. Kodekar, retainer counsel for the applicant - CBI. According to his submission, instead of concluding whether prima- facie exists to proceed against the accused or not, a thesis has been written by the learned Judge for discharging the accused.
Hence, NOTICE returnable on 13th January, 2022. Learned APP waives service of notice for and on behalf of the respondent - State.
Copy of this order be placed in each of the applications. All applications to be heard together.
(UMESH A. TRIVEDI, J) Lalji Desai Page 1 of 1 Downloaded on : Thu Nov 18 22:56:35 IST 2021