SHARDABEN BHIMJIBHAI KALANI Vs. KUNTAL KALPESHKUMAR KALANI

JUDGEMENT

(1.) RULE. Mr.Yatin Soni, learned advocate waives service of notice of RULE on behalf of respondent No.1 original complainant and Mr.K.P.Rawal, learned Additional Public Prosecutor waives service of notice of RULE on behalf of respondent No.2 - State.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the present application is taken up for final hearing today.

(3.) AFTER the matter was heard and learned advocates appearing on behalf of the respective parties made elaborate submissions, Mr.Yatin Soni, learned advocate appearing on behalf of respondent No.1 - original complainant, under the instruction received from her client, has made statement at the bar that without prejudice to the rights and contentions of the respective parties against other co-accused persons in other pending proceedings, she has no objection if the impugned complaint / FIR is quashed so far as applicant Nos.3 to 5 are concerned.