UNNATIBEN KUNJALBHAI PATEL Vs. YASHWIKABEN SHRUJALBHAI PATEL

JUDGEMENT

(1.) Mr. Lakshit Patel, learned advocate submits that he has instruction to appear on behalf of respondent no.1 - original complainant. He seeks permission to file his Vakalatnama before the Registry. The vakalatnama of Mr. Lakshit Patel be accepted and the same be placed on on record.

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

(3.) This application has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.11191010210808 of 2021 registered with Madhvpura Police Station, Dist.: Ahmedabad for offfences punishable under Sec. 354 , 294(b) , 323 and 114 of IPC and the proceedings initiated pursuant thereto.