VALJIBHAI CHHAGANBHAI NAVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Bhadrish Raju for the petitioner as well as learned APP Mr. Patel for the respondent State.

(2.) Rule is served to respondent No.2 - Sejalben Kalubhai Maniya, but she chose not to appear before the Court and contest this quashing petition.

(3.) By way of this petition filed under Article 482 of the Code of Criminal Procedure, the petitioner seeks quashment of FIR being I - C.R. No.66 of 2013 registered with Mahila Police Station, Surat City inter alia on the grounds mentioned in the petition.