DILIP KANABHAI BAMROTIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Shri Y.J. Patel for the applicant, learned APP Ms. Shruti Pathak for the respondent No.1 - State and learned Advocate Shri Pawan A. Barot for the respondent No.2.

(2.) Rule. Learned APP Ms. Shruti Pathak waives service of Rule for the respondent No.1 - State and learned Advocate Shri Pawan A. Barot waives service of Rule for the respondent No.2

(3.) By way of present application, the applicant prays for quashing of the complaint being C.R. No. 11186004200637 of 2020 registered with Prabhash Patan Police Station, Dist. Gir Somnath dated 18.09.2020 for the offences under Sections 376(2)(N) and 506(2) of the Indian Penal Code.