Gujarat High Court
Kantilal G Tandel vs State Of Gujarat & on 19 December, 2013
Author: Harsha Devani
Bench: Harsha Devani
KANTILAL G TANDEL.....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/15693/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE FIR/ORDER) NO. 15693 of 2013 ================================================================ KANTILAL G TANDEL.....Applicant(s) Versus STATE OF GUJARAT & 2....Respondent(s) ================================================================ Appearance: MR SUDHANSHU S PATEL, ADVOCATE for the Applicant(s) No. 1 MS. REETA CHANDARANA, ADDL. PUBLIC PROSECUTOR for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI Date : 19/12/2013 ORAL ORDER
Heard Mr. Sudhanshu Patel, learned advocate for the applicant.
Having regard to the nature of the allegations made against the applicant, the court is of the view that prima facie, the provisions of the Bombay Prohibition Act would not be attracted qua the applicant herein. Under the circumstances, issue rule, returnable on 20th January, 2014. Ms. Reeta Chandarana, learned Additional Public Prosecutor, waives service of notice of rule on behalf of the first respondent.
By way of ad-interim relief, further proceedings pursuant to the first information report registered vide Pardi Police Station III-C.R. No.709 of 2011, are hereby stayed qua the present applicant Kantilal G. Tandel only.
(HARSHA DEVANI, J.) Vahid Page 2 of 2