SAMIRKHAN RAFIKKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Jaydeep Gadhvi, learned advocate submits that he has instruction to appear on behalf of respondent No.2- complainant Mr. Jamil Allauddin Shaikh. Registry to accept his vakalatnama.

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

(3.) This application has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the complaint being FIR No. 11210025214025 of 2021 dated 10/7/2021 registered with Limbayat Police Station, Dist.: Surat City for offfence punishable under sections 294(b), 506(1) and 114 of IPC and the proceedings initiated pursuant thereto.