KANUBHAI JOYTARAM PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates for the applicant as well as for respondent No.2 - original complainant, the present application is taken up for final disposal today through video conferencing.

(2.) RULE. Learned advocates appearing for the respective parties waive service of Rule for the respective respondents.

(3.) By way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (for short the 'Code'), the applicant prays for quashing and setting aside F.I.R. being C.R.No.11191047200027 of 2020 registered with Mahila Police Station (East), District Ahmedabad for the offence punishable under Sections 376 and 506(1) of the Indian Penal Code, 1860 ( IPC ). Learned advocate Mr. Dagli has placed reliance on the orders of the Coordinate Bench in support of his submission. He has placed reliance on the order dated 11.08.2020 passed in Criminal Misc. Application No.9200 of 2020 and order dated 03.09.2020 passed in Criminal Misc. Application No.4594 of 2020.