RUCHA BHANUBHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Today one Mr. Pransukhbhai Natwarlal Patel is present before the Court. He has sent an application directly to this Court seeking permission to join as a new respondent and to appear as a party-in-parson in the present matter. The same is taken on record. His prayer in his application reads as under:

(2.) It has been brought to the notice of this Court by Mr.Meet Shah, learned advocate with Mr. A. D. Oza, learned advocate for the applicant that Mr. Pransukhbhai Natwarlal Patel had preferred Criminal Misc. Application No.17105 of 2015 (for quashing and setting aside the FIR) and this Court, on 17/02/2017, had rejected the application and ad-interim order was vacated. Further, by way of the order, the investigating officer was directed to initiate appropriate proceedings to secure the presence of husband for the purpose of answering the charge. In the last paragraph of the order dtd. 17/02/2017, the Court has observed as under:

(3.) Criminal Misc. Application No.413 of 2018 was preferred in Criminal Misc. Application No.17105 of 2016 by the applicant herein wherein vide order dtd. 17/07/2018, in para-8, the Court has observed as under: