Former Partner Of Saraswati Buildcon - ... vs State Of Gujarat
2026 Latest Caselaw 3462 Guj

Gujarat High Court

Former Partner Of Saraswati Buildcon - ... vs State Of Gujarat on 12 May, 2026

                                                                                                             NEUTRAL CITATION




                             R/CR.MA/10485/2026                                 ORDER DATED: 12/05/2026

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                                    FIR/ORDER) NO. 10485 of 2026

                                                    With
                                 R/CRIMINAL MISC.APPLICATION NO. 10965 of 2026
                       ==========================================================
                              FORMER PARTNER OF SARASWATI BUILDCON - CHATURBHAI
                                              KESHAVLAL PATEL
                                                    Versus
                                           STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR S.B DAVE(10264) for the Applicant(s) No. 1
                       MR HARNISH M PATEL(9978) for the Applicant(s) No. 1
                       NOTICE SERVED BY DS for the Respondent(s) No. 2
                       MS. VRUNDA SHAH, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
                       No. 1
                       ==========================================================

                            CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT

                                                           Date : 12/05/2026

                                                                ORAL ORDER

1. Mr. Anik Kadri, learned advocate has instruction to appear for and on behalf of respondent No.2. He is permitted to file his appearance in the matters.

2. Heard Mr. Harnish M. Patel, learned advocate for the applicant, Ms. Vrunda Shah, learned APP for the respondent - State as also Mr. Anik Kadri, learned advocate for respondent No.2.

3. At the outset, upon query raised by this Court about the maintainability of the applications, under the instructions of his client, Mr. Patel, learned advocate does not press these petitions, with a liberty to file an appropriate proceedings before the appropriate Court in accordance with law.

NEUTRAL CITATION

R/CR.MA/10485/2026 ORDER DATED: 12/05/2026

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4. The permission, as sought for, is granted. It is open for the applicant to challenge the impugned order by way of an appropriate application.

5. With the aforesaid liberty, these petitions are disposed of as not pressed. Notice is discharged.

(MAULIK J.SHELAT,J) Lalji Desai