Rajasthan High Court - Jaipur
Shaharyar @ Femina vs Hareem Iqbal @ Solat And Anr on 8 March, 2019
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 5503/2015
Shaharyar @ Femina
----Petitioner
Versus
Hareem Iqbal @ Solat And Anr
----Respondents
For Petitioner(s) : Mr. S. Kashif Hussain For Respondent(s) : Mr. R.C. Choudhary,PP HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 08/03/2019 Learned trial court has not allowed the application to implead Mohammed Adeeb Aadil Khan as applicant alongwith the petitioner and the said order relates to 20.07.2015, this petition has been brought under section 482 of Cr.P.C, which appears to be abuse of process, obviously the trial would have also been concluded till now but learned counsel for the petitioner is not aware about the fate of the trial and repeated request has been made for grant of time, in the interest of justice at the cost of Rs. 1,000/- one last opportunity is given.
Learned counsel for the petitioner is directed to deposit the said amount with Rajasthan Legal Services Authority High Court in a week's time.
List on 15.03.2019.
(G R MOOLCHANDANI),J TN/20 Powered by TCPDF (www.tcpdf.org)