GIRIJABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners have invoked the provisions of section 482 of the Code of criminal Procedure, 1973 for the prayers of quashing the charge at Exh. 45 framed against the petitioners in Sessions Case no. 200/92 for the offences punishable under section 302 read with section 120-B and section 34 of Indian Penal Code, 1860, and for directing the Sessions Court to hold separate trial for the present petitioners. Exh. 45 dated 5/8/1996 is the charge for the offences, inter-alia, of double murder and destruction of evidence which were allegedly committed on 29/8/1990.

(2.) AFTER the initial order of admission and grant of interim relief staying further proceedings of Sessions Case No. 200/92, the office was, by order dated 10. 12. 1996, directed to be careful while enlisting the matter on admission board and further directed to place the matter on final hearing board commencing on 6. 1. 1996. Thereafter, after being listed for a few times in 1997, the matter was straightaway listed in 2002 and every time hearing was adjourned for one or the other reasons. On 23. 10. 2002, the following order was made:

(3.) ULTIMATELY on 25. 1. 2007, the following order was passed :