Gujarat High Court
Bhogilal Jamnadas Kansara & 9 vs State Of Gujarat & 5 on 25 March, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/1481/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 1481 of 2015
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BHOGILAL JAMNADAS KANSARA & 9....Applicant(s)
Versus
STATE OF GUJARAT & 5....Respondent(s)
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Appearance:
MR ASIT B JOSHI, ADVOCATE for the Applicant(s) No. 1 - 10
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 25/03/2015
ORAL ORDER
Rule returnable on 12.6.2015. Mr. Shah, the learned APP waives service of notice of rule for and on behalf of the respondents Nos.1 and 2. The respondents Nos.3 to 6 be served directly through the I.O of the concerned Police Station.
Having heard the learned advocate appearing for the applicants and having gone through the materials on record, I am of the view that the applicants have been able to make out a strong prima-facie case to have an interim order in terms of para 22(B). I, accordingly, grant such relief. Direct service permitted.
(J.B.PARDIWALA, J.) Mohandas Page 1 of 1