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Gujarat High Court

Mohammed Kasambhai Shekh & 4 vs State Of Gujarat & on 31 July, 2015

Author: R.D.Kothari

Bench: R.D.Kothari

          R/CR.MA/12335/2010                                           ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          CRIMINAL MISC.APPLICATION  NO. 12335 of 2010

=========================================================
       MOHAMMED KASAMBHAI SHEKH  &  4....Applicant(s)
                              Versus
            STATE OF GUJARAT  &  1....Respondent(s)
=========================================================
Appearance:
MR PREMAL S RACHH, ADVOCATE for the Applicant(s) No. 1 ­ 5
MS SONAL D VYAS, ADVOCATE for the Respondent(s) No. 2
MR HL JANI APP  for the Respondent(s) No. 1
=========================================================

          CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI
 
          Date : 31/07/2015
 
ORAL ORDER

1. At   the   time   of   hearing,   learned   advocate   Ms.   Sonal   Vyas   for  respondent   no.   2   -   original   complainant,   upon   instructions   submits  that the complainant has expired and the legal representatives are not  interested in pursuing the complaint.

2. At   the   time   of   hearing,   learned   advocate   Mr.   Rachh   for   the  applicants has drawn attention of the Court to the decision of the Apex  Court   in   the   case   of  Shri   Balasaheb   K.   Thackeray   &   Anr.,   v.   Shri   Venkat @ Babru S/O Wamanrao rendered in Criminal Appeal No. 236   of   2006   dated   05.07.2006,   wherein   the   Apex   Court   has   passed   an  order   referring   to   Section   302   of   Code   of   Criminal   Procedure,   1973.  Section   302   deals   with  "Permission   to   conduct   prosecution."  It  appears that in that case the Apex Court has granted permission and  time to the advocate for the complainant to declare before that Court  Page 1 of 2 R/CR.MA/12335/2010 ORDER whether  they are interested in pursuing  the  proceedings or  not. The  learned advocate has also produced a copy of the said order from the  site "Indian Kanoon - http://Indiankanoon.org.doc/1679908/.

3. In view of the above statement on instruction made by learned  advocate   for   respondent   no.   2   -   original   complainant,   the   present  proceedings can be disposed of. In view of the above, the complainant  and his grievance does not survive. Ends of justice require to quash the  complaint. Accordingly, the complaint being Criminal Misc. Application  No. 73 of 2006 pending before the learned JMFC, Chikhli and further  proceedings are hereby quashed and set aside. Rule is made absolute to  the above extent.

(R.D.KOTHARI, J.)  /phalguni/ Page 2 of 2