AMITBHAI JAYANTILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.M.H.Bhatt, learned APP waives service of notice of rule for and on behalf of respondent No.1- State and Mr.D.A.Shankhesara, learned advocate waives service of notice of rule for and on behalf of the respondent No.2-original complainant.

(2.) By way of present application, applicants have prayed to quash and set aside the impugned complaint being C.R.No.I-11191023220317 of 2022 registered with Vadaj Police Station, Ahmedabad for the offence punishable under Ss. 323, 294(b) and 114 of the Indian Penal Code, 1860 as well as proceedings arising there-from qua the present applicants.

(3.) Heard learned advocates for the respective parties and learned APP for the respondent-State.