Gujarat High Court
Bhanjibhai Myajarbhai Dungariya ( ... vs State Of Gujarat & on 13 April, 2016
Author: Sonia Gokani
Bench: Sonia Gokani
R/CR.MA/8850/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 8850 of 2016
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BHANJIBHAI MYAJARBHAI DUNGARIYA ( DALIT) & 2....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR MM TIRMIZI, ADVOCATE for the Applicant(s) No. 1 - 3
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM HONOURABLE MS JUSTICE SONIA GOKANI
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Date : 13/04/2016
ORAL ORDER
1. By way of present application, the applicant seeks quashment of the first information report being IC.R. No.29 of 2016 registered with Bhachau Police Station for offences punishable under sections 298, 384, 323, 506(2) and 114 of the Indian Penal Code, 1860. Shri M.M. Tirmizi, learned counsel appearing for the applicants, has urged that the first information report lodged by the applicants was first in point of time. The respondent No.2 has already moved Criminal Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Apr 14 02:39:39 IST 2016 R/CR.MA/8850/2016 ORDER Miscellaneous Application No.7683 of 2016, wherein this Court has issued Rule and made it returnable on June 17, 2016.
2. RULE, returnable on June 17, 2016. Till returnable date, no coercive steps shall be taken against the applicants qua the first information report in question. However, it is clarified that the investigation may continue in the matter.
The formal service of notice of Rule is waived by Ms.Monali Bhatt, learned Additional Public Prosecutor on behalf of the respondent No.1State.
Direct Service is permitted qua the respondent No.2. To be served through the concerned Police Station.
(MS SONIA GOKANI, J.) Aakar Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Apr 14 02:39:39 IST 2016