Gujarat High Court
Shobhanaben W/O Bharatbhai Sheth & 2 vs State Of Gujarat & on 1 May, 2017
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/10883/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 10883 of 2017
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SHOBHANABEN W/O BHARATBHAI SHETH & 2....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR GAURANG K PATEL, ADVOCATE for the Applicant(s) No. 1-3
MS. PATHAK, ADDL. PUBLIC PROSECUTOR for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 01/05/2017
ORAL ORDER
Let rule be issued to the respondents, returnable on 15.09.2017. Ms. Pathak, the learned APP, waives service of notice of rule for and on behalf of the respondent No.1. The respondent No.2 be served directly through the Investigating Officer of the concerned police station.
Let there be an ad interim order in terms of para-9(C).
Direct service is permitted.
(J.B.PARDIWALA, J.) Vahid Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue May 02 01:20:43 IST 2017