RAVINDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Dwijen Pandya, learned advocate states that he has instructions to appear for and on behalf of respondent no.2 and he will file his Vakalatnama in the Registry. Registry is directed to accept the same. Learned advocate for respondent no.2 has placed on record the affidavit, same is taken on record.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside F.I.R. bearing C.R.No. 11216006220455 of 2022 registered with Chiloda Police Station, Dist.- Gandhinagar for the offences punishable under Ss. 365, 354A and 376(1) of the IPC and under Sec. 3(2) (va), 3(1)(w)(i) and 3(2)(5) of SCST Act, and to quash all other consequential proceedings arising out of the aforesaid FIR and Special Atrocity Case No. 48 of 2022 qua the applicants.

(3.) Heard learned advocate for the applicant and learned advocate for the respondent no.2 - complainant. Learned advocate for respondent no. 2, on instructions, states that the complainant will redeposit the amount received from the Government within 1 month from the receipt of this order.