VAJIBEN RAJUBHAI RATHWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Trusha Patel, learned Additional Public Prosecutor waives the service of notice of rule on behalf of the respondent State.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, present Application is taken up for final hearing.

(3.) PRESENT application has been preferred by the applicants for permitting them to be joined as petitioner Nos. 1. 1 and 1. 2 in the main petition being Special Criminal Application No. 1014 of 2005 as heirs of the original petitioner named Rajubhai Ramanbhai Rathwa.