YASHODHARA OMKARLALJI JAIN Vs. GANDLURI RAMANUJ NEVALU

JUDGEMENT

(1.) This Criminal Miscellaneous Application has been filed by Yashodhar Omkarlalji Jain, party-in-person under Section 482 of the Criminal Procedure Code in the matter of complainant case No. 53/94 pending in the Court of the Metropolitan Magistrate, Court No. 2, Ahmedabad. The petitioner has prayed that, respondents No 4 to 9 may be added in the said case as an accused for the offence under Sections 166, 219, 420, 427, 120-B IPC and also that the case be tried by the court of Sessions Judge.

(2.) On 29th February 1996, this Court (Coram: D. G. Karia, J.) directed to issue fresh notice, as it was found from the report dated December 31, 1995 that though the notices had been served on the respondents NO. 1 to 9 in the Branch office of the State Bank of India, at C. N. Vidhyalaya, no signature were taken from any of the respondents. Thus, in the opinion of the Court, the service was insufficient. Shri R. N. Doshit, learned Counsel, however put his appearance for the Deputy General Manager, State Bank of India. In view of this, a fresh notices were directed to be issued to the unserved respondents No. 1 to 9, making it returnable on 19-3- 1996. On 2-4-1996, the party-in-person submitted before this Court (Coram: S. D. Dave, J.) that he has challenged the order dated 29-2-1996 before the Supreme Court. On this ground, the matter was adjourned to 30-4-1996. On the same ground the petitioner again sought adjournment on 30-4-1996 and the case was adjourned to 21st August 1996. The party- in-person again informed the Court that the matter is still pending before the Supreme Court and therefore, this Court (Coram A. R. Dave, J.) adjourned the matter to 20-12-1996.

(3.) The party-in-person present before me today. He is not in a position to say with respect to the filing of petition before Supreme Court, the ground on which he sought earlier adjournments.