VIJAY SHEKHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue notice to Respondent 1 Union of India, Respondent 2 Ministry of Law, Respondent 3 Central Bureau of Investigation, Respondent 4 State of Gujarat and Respondent 5 Gujarat High Court.

(2.) The learned Attorney General accepts notice on behalf of Respondents 1 and 2, Mr. P. Parameswaran, Advocate on behalf of Respondent 3 and Ms Hemantika Wahi, Advocate on behalf of Respondents 4 and 5.

(3.) Notice shall go also to: (i) M.S. Brahmabhatt, Metropolitan Magistrate, Court No. 10, Meghaninagar, Ahmedabad; (a) Suresh Kumar Jethalal Sanghvi, Ambamata Lane, near loghwad, Kadianaka, Dariyapur, Ahmedabad; (iii) Harish D. Bhawaniwala, Advocate, 10, "Rudra", Opp. Chadanad Police Chowki, Ambawadi, Ahmedabad 6; (iv) Narendra Chowdhary, Advocate, I.G. Office Compound, Near O-15, Meghaninagar, Ahmedabad; and (v) Iqbal Katia, Advocate, address not known (all to be served through Chief Metropolitan Magistrate, Meghaninagar Court Complex, Meghaninagar, Ahmedabad 16). One set of notices shall be handed over to the Registrar, Gujarat High Court for service through the Chief Metropolitan Magistrate, Meghaninagar, Ahmedabad.