MARIYAMBEN ABDULBHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend granted.

(2.) Rule. Shri K.T.Dave, learned APP waives service of rule on behalf of the respondent No.1 State and Shri Chirag Pawar, learned advocate waives service of rule on behalf of the respondent No.2. With the consent of the learned advocates appearing on behalf of the respective parties, this matter is taken up for final hearing today.

(3.) By way of this petition under Article 227 of the Constitution of India, the petitioners original applicants have prayed for an appropriate writ, direction and/or order quashing and setting aside the order dated 6.2.2007 passed by the learned Additional Sessions Judge, Ahmedabad (Rural) in Criminal Revision Application No.89 of 2006 as well as the order dated 11.9.2006 passed by the learned JMFC, Dholka passed below Exh.27 passed in Criminal Misc. Application No.322 of 2005.