SIDDHARTH MUKESH BHANDARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted. The common question of law and facts arises in this group of appeals were disposed of by this common judgment and order.

(2.) Feeling aggrieved and dissatisfied with the impugned interim order dtd. 10/10/2019 passed by the High Court of Gujarat at Ahmedabad passed in Special Criminal Application Nos. 9110/2019 to 9112/2019 by which in the petitions under Article 226 of the Constitution of India praying for quashing of the FIRs/Criminal proceedings, the High Court on very first day of hearing of the aforesaid Special Criminal Applications, has passed ex parte interim orders to the effect that there shall not be any coercive steps taken against the private respondents-herein - original petitioners, the original contemnors have preferred the present Appeals.

(3.) Having heard the learned counsel for the respective parties and the manner in which the High Court has passed the impugned ex parte interim orders of no coercive steps be taken against the original accused cannot be approved and it is unsustainable.