SHANTABEN LAKHUBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(2.) Rule. Learned APP Mr.Dabhi for respondent no.1 and learned advocate, Mr.Chakwawala for respondent no.2 waive service of notice of Rule.

(3.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicant prays for quashing and setting aside the FIR being Criminal Complaint No.4716 of 2019 filed under the provisions of the Domestic Violence Act and all consequential proceedings.