Gujarat High Court
Chiragbhai Premchandbhai Heruwala ... vs State Of Gujarat & on 22 April, 2014
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/CR.MA/5302/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 5302 of 2014
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CHIRAGBHAI PREMCHANDBHAI HERUWALA (MODI) & 2....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR NIRAV K PADHIYAR, ADVOCATE for the Applicant(s) No. 1 - 3
MR L B DABHI ADDL PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 22/04/2014
ORAL ORDER
It is contended that vague and general allegations have been made in the FIR inter alia alleging offence punishable under Section 498A of the Indian Penal Code. RULE. Adinterimrelief in terms of paragraph No.9(b). Learned APP waives service.
(G.R.UDHWANI, J.) sompura Page 1 of 1