APURVE DINUBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the reliefs prayed in both the Criminal Misc. Applications are the same, those were heard analogously and are being disposed of by this common order.

(2.) On 04th December, 2015, the following order was passed in the two main matters.

(3.) Mr. Kapadia, the learned counsel appearing for the original applicants submitted that till this date, the concerned Police Station i.e. Gujarat University Police Station, Ahmedabad, does not seem to have informed the Airport Authority, more particularly, the Immigration Department about the withdrawal of the look out notice in view of the order passed by this Court referred to above. According to Mr. Kapadia, the Immigration Department at the Airport has not been aware of the fact that the First Information Report has been quashed.