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CR.MA/3658/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION No. 3658 of 2010
With
SPECIAL
CRIMINAL APPLICATION No. 540 of 2010
With
SPECIAL
CRIMINAL APPLICATION No. 569 of 2010
To
SPECIAL
CRIMINAL APPLICATION No. 571 of 2010
With
SPECIAL
CRIMINAL APPLICATION No. 576 of 2010
With
SPECIAL
CRIMINAL APPLICATION No. 577 of 2010
=============================================
DAVE
SANATKUMAR ACHARATLAL - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
=============================================
Appearance :
MR JAL SOLI UNWALA for Applicant(s) : 1, MR SHIVANG J SHUKLA & MR KARTIK PANDYA APPs for Respondent(s) : 1, MR BS PATAL for Respondent(s) : 2,
=============================================
CORAM
:
HONOURABLE MR.JUSTICE ANANT S. DAVE
Date
: 04/05/2010
COMMON
ORAL ORDER
Heard
learned advocates for the parties.
Prima
facie, considering the nature of investment in non-SLR bonds, resolutions of Board of Directors and Investment Committee, at this stage, no material surfaces on record even after preliminary investigation about dishonest intention and/or wrongful gains on the part of the petitioners and also considering the additional affidavit filed by the petitioners about modus of investment and report of RBI, further investigation of impugned complaint qua the petitioners shall remain stayed till 28.06.2010.
S.O.
to 28.06.2010
[Anant
S. Dave, J.]
*pvv
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