Gujarat High Court
Lagdhirbhai Laxmanbhai Rabari ( Desai ) vs State Of Gujarat & on 7 April, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/6360/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 6360 of 2015
================================================================
LAGDHIRBHAI LAXMANBHAI RABARI ( DESAI )....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
================================================================
Appearance:
MR JIGAR G GADHAVI, ADVOCATE for the Applicant(s) No. 1
MR NJ SHAH, APP for the Respondent(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 07/04/2015
ORAL ORDER
Issue Notice to the respondents, returnable on 24th June, 2015. Mr. Shah, learned additional public prosecutor waives service of notice for and on behalf of the respondent No.1 - State of Gujarat.
Respondent No.2 be served directly through the investigating officer of the concerned police station. Direct service is permitted.
Having heard Mr. Gadhavi, the learned advocate appearing for the applicant and having gone through the materials on record, I am of the view that the investigation may proceed further. However, no coercive steps be taken against the applicant.
Page 1 of 2 R/CR.MA/6360/2015 ORDER
(J.B.PARDIWALA, J.)
chandresh
Page 2 of 2