ILABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) The appellant by an application under Sec. 482 of the Code of Criminal Procedure, 1973 (Cr. PC) sought for quashing of the criminal proceedings initiated by the second respondent against her. The allegation of the second respondent was that the appellant's son promised to marry her and the appellant too connived actively, with her son, with the promise of marriage, based on which her son obtained sexual favours from the second respondent and also appropriated large amounts by the sale of a car owned by the second respondent.

(3.) We heard Mr. Neeraj Kumar Gupta, learned AoR appearing for the appellant, Ms. Swati Ghildiyal, learned AoR appearing for the respondent State and Mr. Sidharth Mittal, learned AoR on behalf of the 2nd respondent, who was appointed as an Amicus Curiae by order dtd. 27/2/2026, to represent the 2nd respondent.