NATUBHAI MAGANBHAI ADENVALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Ronak Raval, learned APP waives service of notice of rule for and on behalf of the respondent no.1-State and Mr. Aftabhusen Ansari, learned advocate waives service of notice of rule for and on behalf of the respondent no.2-original complainant.

(2.) With the consent of learned advocates appearing for the respective parties, the matter is taken up for final hearing.

(3.) The petitioner invoking provisions of Article 227 of the Constitution of India and Section 482 of the Criminal Procedure Code, 1973, has challenged the order passed by learned Additional Sessions Judge, Kheda below application Exh.387 in Sessions Case No.291 of 2003 to implead him as an accused under the provisions of Section 319 of the Cr.P.C.