Gujarat High Court
Abdul Rashid Hussenbeg Mirza vs State Of Gujarat & 2 on 11 February, 2015
Author: Vipul M. Pancholi
Bench: Vipul M. Pancholi
R/SCR.A/756/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 756 of 2015
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ABDUL RASHID HUSSENBEG MIRZA....Applicant(s)
Versus
STATE OF GUJARAT & 20....Respondent(s)
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Appearance:
MR.P.M.THAKKAR, LD. SENIOR COUNSEL with MR UTPAL M PANCHAL,
ADVOCATE for the Applicant(s) No. 1
MS.H.B.PUNANI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 11/02/2015
ORAL ORDER
1. Heard learned Senior Counsel Shri P.M.Thakkar with learned advocate Shri Utpal Panchal. Learned Senior Counsel submitted that as per the order passed by this Court, the FIR was registered against the petitioners. However, in the very same order, this Court granted protection to the petitioners by observing that no coercive action be taken against the concerned accused. The said protection was extended from time to time. Ultimately, the complainant who has filed the said petition being Special Criminal Application No.3781 of 2013 has withdrawn the said Page 1 of 2 R/SCR.A/756/2015 ORDER petition on 09.02.2015. At the time of giving permission to withdraw the said petition by this Court, this Court has extended the said protection for a further period of two weeks.
2. In view of the aforesaid submissions, issue NOTICE, returnable on 10.03.2015. Learned APP Ms.H.B.Punani waives service of notice on behalf of respondent No.1State of Gujarat. In the meantime, adinterim relief in terms of para 26B. Direct service is permitted qua other respondents.
(VIPUL M. PANCHOLI, J.) ANKIT Page 2 of 2