JORUBHAI AMRUBHAI VARU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate, Ms. Nirali Gajjar, appeared on behalf of the original-complainant. Registry to accept the Vakalatnama. She has placed on record affidavit filed by respondent No.2 - Dayaben w/o Bipinbhai Naranbhai Suthar.

(2.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor, waives service of notice of rule on behalf of respondent No.1.

(3.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing C.R. No.I-11193050200848 of 2020 registered with Rajula Police Station, District : Amreli under sections 306 , 384 , 385 , 387 of the Indian Penal Code and section 40 of the Gujarat Money Lenders Act and the proceedings initiated in pursuance thereof.