Kureshi Irfan Hasambhai Thro ... vs State Of Gujarat
2021 Latest Caselaw 5318 Guj

       R/CR.MA/6978/2021                                           ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CRIMINAL MISC.APPLICATION NO. 6978 of 2021

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 KURESHI IRFAN HASAMBHAI THRO KURESHI KALUBHAI HASAMBHAI
                           Versus
                    STATE OF GUJARAT
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Appearance:
KASHYAP R JANI(8287) for the Applicant(s) No. 1
MR. VISHRUT R JANI(6696) for the Applicant(s) No. 1
MR DHARMESH DEVNANI, APP (2) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                             Date : 03/05/2021

                              ORAL ORDER

ISSUE NOTICE returnable on 07.05.2021.

Mr.Dharmesh Devnani, learned APP waives service of notice for the respondent­State.

Learned advocate for the applicant states that though the applicant is a juvenile not named in the FIR, he is likely to be involved and apprehended in the offence. The marriage of the applicant is performed on 04.04.2021 and incident has occurred prior to that i.e. on 04.03.2021 and FIR is lodged on 05.03.2021.

Learned advocate for the applicant has placed reliance upon the decisions of Apex Court.

R/CR.MA/6978/2021 ORDER

Learned advocate for the applicant is permitted to place on record the copies of judgments on which the reliance is place.

In the meantime, the present applicant­Kureshi Irfan Hasambhai may not be arrested in connection with present offence.

(A.Y. KOGJE, J) GIRISH