R/CR.MA/13725/2022 ORDER DATED: 02/04/2024
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 13725 of 2022
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BACHUBHAI RAMJIBHAI PATEL & ORS.
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR MIG MANSURI(444) for the Applicant(s) No. 1,2,3,4,5,6,7,8,9
MR Y J PATEL(3985) for the Respondent(s) No. 2
MS CM SHAH, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 02/04/2024
ORAL ORDER
Report of the Investigating Officer tendered by the
learned APP is taken on record. Learned counsel Mr. MIG
Mansuri is on leave. Considering the contents of the report, it
reveals that the ‘C’ Summary report in terms of Section 173(8)
of Cr.P.C. is filed by the I.O. and same is pending before the
trial Court. It is reported that due to pendency of this
application, the trial Court could not proceed further.
Considering this aspect, without entering into the merits of the
case, reserving the rights in favour of the applicant to raise all
the contentions before the Court concerned, petition,
accordingly, stands dismissed.
Learned trial Court shall decide the ‘C’ Summary report
in accordance with law on its own merits.
(ILESH J. VORA,J)
Manoj Kumar Rai
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