MAYUR LALITBHAI LALWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Anurag Rathod submits that he has instructions to appear in this matter for respondent No.2. Registry to accept his vakalatnama and place on record.

(2.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. Anurag Rathod learned advocate, waive service of notice of rule on behalf of respondents Nos.1 & 2 respectively.

(3.) This application has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the complaint being FIR No.11208051201185 of 2020 registered with B-Division Police Station, Dist.: Rajkot City for offfences punishable under sections 376 of IPC and the proceedings initiated pursuant thereto.