UPENDRABHAI RAJNIKANTBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) RULE . Ms. Raval, learned APP waives service of notice of Rule on behalf of respondent no. 1 and Mr. Darji, learned advocate waives service of notice of Rule on behalf of respondent no. 2. With the consent of learned advocates for the parties, Rule is fixed forthwith.

(3.) SHRI Darji, learned advocate appearing for the respondent no. 2 ­ complainant has submitted that the complainant has filed an affidavit at page-83 and submitted that there is no grievance qua present petitioners and FIR be quashed qua them.