Gujarat High Court
M G Ramadoss vs State Of Gujarat & on 8 January, 2015
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/3057/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 3057 Of 2012
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M G RAMADOSS....Applicant
Versus
STATE OF GUJARAT & 1....Respondents
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Appearance:
MR UMANG K CHOKSI, ADVOCATE for the Applicant.
MR KV SHELAT, ADVOCATE for the Respondent No. 2
MR LB DABHI, LD.ADDL.PUBLIC PROSECUTOR for the Respondent No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 08/01/2015
ORAL ORDER
1. Mr.K.V.Shelat, learned advocate appearing on behalf of respondent No.2 is not present in the second round in the second session. There is no Affidavit-in-reply filed by the respondent No.2 opposing the present application.
2. Having heard Mr.Umang Choksi, learned advocate appearing on behalf of the applicant and Mr.L.B.Dabhi, learned Additional Public Prosecutor for respondent No.1 and perusing the papers of private complaint, issue Rule making it returnable on 07/09/2015. Mr.L.B.Dabhi, learned Additional Public Prosecutor waives service of Rule on behalf of respondent No.1. Ad-interim relief granted by this Court vide order dated 08/03/2013 (Coram: Hon'ble Mr.Justice K.M.Thakre,J) is hereby confirmed.
Direct service is permitted qua respondent No.2.
Page 1 of 2 R/CR.MA/3057/2012 ORDER
[A.J.DESAI, J.]
*dipti
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