GAUTAMBHAI CHANDUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The challenge has been given by the original accused against the order dtd. 10/1/2020 passed by the Principal District Judge, Ahmedabad (rural) below Exhibit-8. The application filed by the third party to be joined as party in Criminal Appeal No.135 of 2019. The said application came to be allowed and the present respondent no.3 was permitted to be joined as third party/respondent to the matter.

(2.) The facts suggests that in Regular Civil Suit No.421/2009, the Court had ordered to file criminal complaint against the appellant of Criminal Appeal No.135 of 2019 under Sec. 193 of the IPC. The said order of the Civil Judge had been challenged by the appellant, who was the defendant of the Suit. The appellant had not joined present respondent no.3, and therefore he had made a prayer for joining in the matter.

(3.) The learned Principal District Judge after having considered the objection raised by the present revisionist as an appellant in the matter and considering the reply at Exh.-11, had permitted the present respondent no.3 to be joined in the appeal.