Lalitaben Dhirubhai Parmar vs State Of Gujarat & 3 on 29 January, 2015

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Gujarat High Court

Lalitaben Dhirubhai Parmar vs State Of Gujarat & 3 on 29 January, 2015

Bench: S.G.Shah

           R/CR.MA/258/2015                              ORDER




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 CRIMINAL MISC.APPLICATION (FOR JOINING PARTY) NO. 258 of 2015

           In CRIMINAL REVISION APPLICATION NO. 217 of 2014

================================================================
                LALITABEN DHIRUBHAI PARMAR....Applicant(s)
                                Versus
                  STATE OF GUJARAT & 3....Respondent(s)
================================================================
Appearance:
MR MRUGEN K PUROHIT, ADVOCATE for the Applicant(s) No. 1
MR PARESH M DARJI, ADVOCATE for the Respondent(s) No. 4
NOTICE SERVED for the Respondent(s) No. 2 - 4
MS JIRGA JHAVERI, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 1
================================================================

           CORAM: HONOURABLE MR.JUSTICE S.G.SHAH

                              Date : 29/01/2015


                               ORAL ORDER

1. Heard learned advocate Mr. Mrugen K. Purohit for the applicant and learned advocate Mr. Paresh M. Darji for respondent No.4. Respondent Nos. 2 and 3 though duly served not remained present.

2. Original application is filed by original victim, who is now no more and, therefore, his wife has requested to join her as applicant in main revision application, so as to proceed further in the matter.

3. Learned advocate for the applicant is relying upon following citations:

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R/CR.MA/258/2015 ORDER

1. Rashida Kamaluddin Syed and Anr. vs. Shaikh Saheblal Mardan reported in (2007) 2 SCC 548.

2. Balasaheb Thackeray and Anr. vs. Venkat reported in (2006) 5 SCC 530.

4. Considering the facts and circumstances and decisions of the Honourable Supreme Court, which are referred herein above, there is nothing wrong if such application is allowed. Therefore, application is allowed as prayed for. Applicant is permitted to amend the cause-title accordingly. Amended copy of pleadings be provided to all concerned.

5. Registry to forward copy of amended copy of pleadings to respondent Nos. 2 and 3 in Central Jail, Sabarmati, Ahmedabad through Jail Superintendent.

6. Applicant may request for adjournment before the trial Court pursuant to such development.

List main revision application on 03.02.2015.

(S.G.SHAH, J.) drashti Page 2 of 2

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