VIPUL AGRAWAL IPS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocates appearing for the parties have jointly requested that at the time of admission, Special Criminal Application No. 345 of 2007 was ordered to be heard along with Criminal Misc. Application No. 2322 of 2006, but the facts of Criminal Misc. Application No. 2322 of 2006 are different and therefore, both these matters are required to be dealt with separately. Request is granted.

(2.) Special Criminal Application No. 345 of 2007 is filed under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') inter alia challenging the order dated 3rd February 2007, passed in an application filed by the petitioner below Exh. 19 and also, order dated 5th April 2006, passed below Complaint Criminal Inquiry Case No. 129 of 2004, by the learned Chief Judicial Magistrate, Jamnagar.

(3.) After preliminary hearing of this application, by order dated 23rd February 2007, Rule was ordered to be issued and Ad-interim Relief in terms of Para 7(C) was granted.