HARESH LALSINGH GADHAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Darshan Dave, learned advocate for H.L. Patel Advocates, 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 applicants have prayed for quashing and setting aside private complaint being Criminal Misc. Application No. 445 of 2015 registered before Vadodara Family Court, Vadodara for the offences punishable under Ss. 17, 18, 19, 20, 21 of Domestic Violence Act, 2005 and to quash all other consequential proceedings arising out of the aforesaid complaint qua the applicants.

(3.) Heard learned advocate for the applicants and learned advocate for the respondent no.2 - complainant.