ATULBHAI BHIKHABHAI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms. Rinku Patel, learned advocate, submits that she has instruction to appear on behalf of respondent no.2 - original complainant. She is permitted to file vakalatnama on behalf of respondent no.2. The same be taken on record.

(2.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Ms. Rinku Patel, learned advocate, waive service of notice of rule on behalf of respondents No.1 and 2 respectively.

(3.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing C.R. No.11191023200065 of 2020 registered with Vadaj Police Station, Ahmedabad City for offfences punishable under sections 452, 323, 114 and 294(b) of IPC and the proceedings initiated in pursuant thereto.