Gujarat High Court
Ramniklal Kanjibhai Kalariya & 4 vs State Of Gujarat & on 28 September, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/17580/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 17580 of 2015
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RAMNIKLAL KANJIBHAI KALARIYA & 4....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR DHARMESH D NANAVATY, ADVOCATE for the Applicant(s) No. 1-5
MR KL PANDYA, APP for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 28/09/2015
ORAL ORDER
RULE returnable on 4th December 2015. Mr.Pandya, the learned APP waives service of notice of rule for and on behalf of the respondent no.1 - State of Gujarat. 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 paragraph 7(C).
Direct service is permitted.
(J.B.PARDIWALA, J.) MOIN Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Sep 30 01:32:04 IST 2015