Gujarat High Court
Ajit Natwarlal Parmar vs State Of Gujarat & on 16 October, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/12091/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 12091 of 2014
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AJIT NATWARLAL PARMAR....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR. BHADRISH S RAJU, ADVOCATE for the Applicant(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 16/10/2015
ORAL ORDER
1. This matter was taken up for final hearing today. However, on request by the learned APP appearing for the State the same has been adjourn to 28th October, 2015. Mr. Raju, the learned senior advocate appearing for the applicant pointed out that although the proceedings before the trial Court have been stayed by this Court yet the other Misc. Applications filed by the applicant like return of Passport, Modification of Condition etc. are not being considered by the trial Court.
2. I clarify that what has been stayed is the proceedings of the criminal case i.e. the recording of the evidence or framing of the charge. However, that this should not preclude the trial court from considering the Misc. Applications filed, if any, by the applicant referred to above.
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