LAWS(GJH)-2023-3-703

JAIRAMBHAI MAVJIBHAI SAVANI Vs. STATE OF GUJARAT

Decided On March 03, 2023
Jairambhai Mavjibhai Savani Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By way of present application, applicant has prayed to quash and set aside the impugned complaint being I-C.R.No. 11191034220371 of 2022 registered with Naranpura Police Station, Dist. Ahmedabad City for the offence punishable under Ss. 376 , 354A(1)(4) , 323 , 114 , 498A , 506(1) of the Indian Penal Code, as well as the consequential proceedings qua the present applicants.

(2.) Brief facts of the present case are as under:-

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