NAGAJANBHAI VIKRAMBHAI MODHVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Y.J.Patel, learned advocate submits that he has instruction to appear on behalf of respondent No.2 and seeks permission to file his Vakalatnama.

(2.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. Y.J. Patel, 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 I-C.R. No. 85 of 2017 registered with Kamlabaugh Police Station, Dist.: Porbandar for offfences punishable under sections 325, 504, 506(2) read with 114 of the IPC and sections 25(1), (b), (a) of Arms Act and under Section 135 of the G.P. Act and the proceedings initiated pursuant thereto qua the present petitioner.