RAJESHBHAI HARDHORBHAI MANKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The prayer is made in the Criminal Misc. Application (For Vacating Interim Relief) No.1 of 2022 for vacating interim relief granted to the respondents - original petitioner in the main matter vide order dtd. 22/11/2019. Advocate Mr. Aman A.Sama for the complainant submits that because of order dtd. 22/11/2019, no charge-sheet has been filed without the permission of the Court and the investigation has been stopped.

(2.) Thus, the prayer is made to vacate the interim relief granted vide order dtd. 22/11/2019, which read as under:

(3.) The FIR shows as of dispute between landlord and tenant, thus, the main matter being Criminal Misc. Application No.21675 of 2019 be listed today.