Pranavkumar Kantilal Rajpara vs State Of Gujarat on 24 June, 2021

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Gujarat High Court

Pranavkumar Kantilal Rajpara vs State Of Gujarat on 24 June, 2021

Bench: Vipul M. Pancholi

      R/CR.MA/8431/2021                                    ORDER DATED: 24/06/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/CRIMINAL MISC.APPLICATION NO. 8431 of 2021
==========================================================
                          PRANAVKUMAR KANTILAL RAJPARA
                                      Versus
                                STATE OF GUJARAT
==========================================================
Appearance:
MR ASHISH M DAGLI(2203) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR LB DABHI, ADDITIONAL PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
==========================================================
 CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI
                  Date : 24/06/2021
                   ORAL ORDER

Heard learned advocate Mr.Ashish M. Dagli for the applicant.

It is submitted that the applicant is residing at Canada. Even the wife of the applicant is also residing at Canada and the father of the wife of the applicant i.e. father-in-law of the applicant has filed the FIR in question for the offences punishable under Sections 498A, 323, 114, 406, 506(2) and 504 of the Indian Penal Code and Sections 3 and 5 of the Dowry Prohibition Act. Learned advocate has referred the photographs which are placed on record. Learned advocate has also pointed out from the record that divorce proceedings are filed before the concerned Court situated at Canada. At this stage, learned advocate has also pointed out from the record that two other co-accused have filed Criminal Misc. Application No.10529 of 2019 before this Court and this Court has observed in the said order as under:

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R/CR.MA/8431/2021 ORDER DATED: 24/06/2021 "Learned A.P.P. Ms.Shruti Pathak states at bar that statement of Ms.Chandniben could not be recorded as she is at Canada. Further, no any video recording is seized during the course of investigation. Therefore, present application deserves consideration."

In view of the aforesaid submissions, issue Rule returnable on 11.10.2021. Learned Additional Public Prosecutor waives service of notice of Rule for the respondent State.

Till the returnable date, no coercive steps shall be taken against the applicant.

Respondent No.2 be served through the concerned Police Station.

To be heard with Criminal Misc. Application No.10529 of 2019.

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