SHARDABEN BHIMJIBHAI KALANI Vs. KUNTAL KALPESH KUMAR KALANI

JUDGEMENT

(1.) RULE. Shri A.J. Shastri, learned advocate waives service of notice of rule on behalf of respondent no. 1 and Shri K.P. Raval, learned APP waives service of notice of rule on behalf of respondent no. 2.

(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.) THE present application is opposed by Shri A.J. Shastri, learned advocate appearing on behalf of respondent no. 1. It is submitted that as such there are necessary averments and allegations made against all the applicants, and, therefore, the present Complaint is not required to be quashed and set aside by this Court in exercise of powers under Section 482 of the Code of Criminal Procedure.