KETANBHAI VAJSURBHAI MAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates for the respective parties, the matter is taken up for final hearing. Hence, Rule. Learned Additional Public Prosecutor Ms. Maithili Mehta waives service of notice of Rule on behalf of respondent - State whereas, learned advocate Mr. Darshit Kamdar waives service of notice on behalf of respondent No.2 - original complainant.

(2.) By way of this petition under Sec. 482 of the Code of Criminal Procedure, the petitioner has prayed for quashing and setting aside the complaint filed as C.R. No. I-250 of 2018 registered with 'B' Division Police Station, Rajkot City by respondent No.2 and all consequential proceedings arising out of the said complaint qua the present petitioner in the interest of justice.

(3.) Heard learned advocate Mr. Ashish M. Dagli for the petitioner, learned advocate Mr. Darshit Kamdar for respondent No.2 and learned APP Ms. Maithili Mehta for respondent No.1 State.