Gujarat High Court
Lokendra vs Rajendra on 19 October, 2011
Author: M.R. Shah
Bench: M.R. Shah
Gujarat High Court Case Information System
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CR.MA/13618/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 13618 of 2011
In
CRIMINAL
MISC.APPLICATION No. 9023 of 2010
======================================
LOKENDRA
CHANDRAPRAKASH SHARMA & 3 - Applicants
Versus
RAJENDRA
SHAMJIBHAI SATHWARA & 1 - Respondents
======================================
Appearance :
MS
VARSHA BRAHMBHATT for the Applicants.
MR NL RAMNANI for Respondent
No.1.
MR LB DABHI, APP for Respondent
No.2.
======================================
CORAM
:
HONOURABLE
MR.JUSTICE M.R. SHAH
Date
: 19/10/2011
ORAL
ORDER
1. The present application has been preferred by the applicants - original petitioners - original accused Nos.2 to 5 for appropriate order permitting the applicants to amend main Criminal Misc.Application No.9023 of 2010 as per Paragraph No.4 of the present application.
2. Having heard Ms.Varsha Brahmbhatt, learned advocate appearing on behalf of the applicants and Mr.Dabhi, learned Additional Public Prosecutor appearing on behalf of respondent No.2 and considering the fact that learned advocate appearing on behalf of respondent No.1 has chosen to remain absent and considering the averments made in the present application, the present application is allowed and the applicants are permitted to amend main Criminal Misc.Application No.9023 of 2010 as per Paragraph No.4 of the present application, without prejudice to the rights and contentions of the respective parties with respect to the proposed amendment. The applicant to carry out the amendment by 9th November,2011. Rule is made absolute accordingly.
[M.R.SHAH,J] *dipti Top