PREMJIBHAI RANCHHODBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Gaurav Goyal, learned advocate submits that he had appeared before the Court on 25.10.2021 along with original complainant - respondent no.2 under instruction, as advocate on record for the respondent no.2 has passed away. He seeks permission to file his Vakalatnama before the Registry. The vakalatnama be accepted and taken on record.

(2.) Rule. Mr. Pranav Trivedi, learned APP and Mr. Gaurav Goyal, learned advocate waive service of notice of rule on behalf of the respective parties.

(3.) These petitions have been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.11215018200021 of 2020 registered with Mahila Police Station, Dist.: Anand for offfences punishable under sections 498A, 504 and 114 of IPC and the proceedings initiated pursuant thereto.