RUPSANGJI RANAJI JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Shri Ashok N. Parmar for the applicants, learned APP Ms. Shruti Pathak for the respondent No.1 - State and learned Advocate Shri Gaurange K. Patel 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 Patel waives service of Rule for the respondent No.2

(3.) By way of present application, the applicant prays for quashing of the criminal complaint being C.R. No. 11205035200970 of 2020 registered with Nakhtrana Police Station, Dist. Kutch-Bhuj dated 05.11.2020 for the offences under Sections 143, 147, 148, 149, 323, 294(B), 506(2) and 452 of the Indian Penal Code.