Gujarat High Court
Ramesh Shantilal Vora & 2 vs Jasminbhai Maheshbhai Shah & 2 on 27 January, 2016
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/1905/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR JOINING PARTY) NO. 1905 of 2016
In
SPECIAL CRIMINAL APPLICATION NO. 286 of 2016
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RAMESH SHANTILAL VORA & 2....Applicant(s)
Versus
JASMINBHAI MAHESHBHAI SHAH & 2....Respondent(s)
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Appearance:
MR ASHISH M DAGLI, ADVOCATE for the Applicant(s) No. 1 - 3
PUBLIC PROSECUTOR for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 27/01/2016
ORAL ORDER
1. This is an application for being impleaded as a party respondents in the main matter i.e. Special Criminal Application No.286 of 2016. What is challenged before me is the legality and validity of the order passed by the District Magistrate refusing to accord sanction under Section 196 of the Cr.P.C. for the offence punishable under Section 295A of the Indian Penal Code.
2. I take notice of the fact that rightly or wrongly the District Magistrate did hear the applicants herein in the said proceedings.
3. In that view of the matter the presence of the applicants would be required. The application is allowed. The applicants are permitted to implead as party respondents. Cause title be amended accordingly. Mr. Page 1 of 2 HC-NIC Page 1 of 2 Created On Sun Jan 31 00:59:41 IST 2016 R/CR.MA/1905/2016 ORDER Ashis M. Dagli, the learned advocate waives service of notice for the newly impleaded respondents.
(J.B.PARDIWALA, J.) Manoj Page 2 of 2 HC-NIC Page 2 of 2 Created On Sun Jan 31 00:59:41 IST 2016