Gujarat High Court
Jashubhai Vajesingh Maida vs State Of Gujarat & on 29 June, 2017
Author: Anant S.Dave
Bench: Anant S. Dave
R/CR.MA/4560/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 4560 of 2013
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JASHUBHAI VAJESINGH MAIDA....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR UM SHASTRI, ADVOCATE for the Applicant(s) No. 1
HCLS COMMITTEE, ADVOCATE for the Respondent(s) No. 2
MR.AMIT R JOSHI, ADVOCATE for the Respondent(s) No. 2
MR RUTVIJ OZA, Additional Public Prosecutor for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
Date : 29/06/2017
ORAL ORDER
Heard learned advocates for the parties. In the context of Rule issued earlier and interim relief granted on 7.7.2014, learned Single Judge (Coram:Hon'ble Mr.Justice A.J.Desai) recorded the statement of learned advocate for the applicant that daughter of respondent no.2-original complainant has married to the complainant and appropriate affidavit on behalf of daughter of the complainant is to be filed before next date of hearing. Accordingly, it is desirable that such an affidavit is placed on record, though a certificate of marriage dated 9.1.1993 issued by Registrar of Marriages under the Gujarat Registration of Marriages Act, 2006 and skeletal survey carried out by radiologist about the age of the girl on 4.1.2013 are part of the annexures of the petition. The information received by learned advocate for the applicant about a child born out of wedlock of the tribal couple and details about such event also be placed on record. S.O. to 7th July 2017.
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