Gujarat High Court
Vishalbhai Vinubhai Doshi vs Shobhanaben @ Hemaliben Vishalbhai ... on 23 September, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/3263/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 3263 of 2015
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VISHALBHAI VINUBHAI DOSHI....Applicant(s)
Versus
SHOBHANABEN @ HEMALIBEN VISHALBHAI DOSHI & 2....Respondent(s)
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Appearance:
MR HARSHIT S TOLIA, ADVOCATE for the Applicant(s) No. 1
MR PARTH S TOLIA, ADVOCATE for the Applicant(s) No. 1
PUBLIC PROSECUTOR for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 23/09/2015
ORAL ORDER
It goes without saying that before passing any final order, the learned Magistrate will definitely look into the second proviso of Sub section (3) of Section 125 of the Code of Criminal Procedure, 1973.
With the above, this petition is disposed of.
(J.B.PARDIWALA, J.) chandresh Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Sep 25 02:08:12 IST 2015