JAMILABEN HANIF MANEK Vs. SAMA JUSAB JASRAYA

JUDGEMENT

(1.) RULE . Mr.Harshil Dattani, learned advocate waives the service of notice of rule on behalf of the respondent Nos.1 to 3 and Ms.Chetna Shah, learned Additional Public Prosecutor waives the service of notice of rule on behalf of the respondent No.4 State.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, present Criminal Revision Application is taken up for final hearing today.

(3.) PRESENT Criminal Revision Application, under section 397 read with section 401 of the Code of Criminal Procedure, has been preferred by the petitioner herein original complainant to quash and set aside the impugned order dtd.9/9/2011 passed by the learned 3rd Additional Sessions Judge, Jamkhambhaliya, District Jamnagar application below Ex.75 in Sessions Case No.53 of 2009, by which the application submitted by the petitioner herein original complainant to arraign the respondent Nos.1 to 3 herein as accused, in exercise of the powers under section 319 of the Code of Criminal Procedure, has been rejected.