ANAND RANJIT LALCHANDANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court passed an order on 28/4/2023, which reads as under:

(2.) Today, when the matter was called out, learned advocate, Mr.Gogia, appearing on behalf of the applicants has tendered the declaration signed by the complainant; wherein, the consent was given to quash the proceedings being Criminal Case No.8125 of 2012 arising out of I- C.R.No.57 of 2012 pending with Rajkot Mahila Police Station under Sec. 498-A of Indian Penal Code.

(3.) This application filed by the applicants, who are the accused in the First Information Report (FIR) for the offence punishable under Sec. 498-A of the Indian Penal Code filed by the Respondent No.2, who is the complainant. It transpires from the record that, originally complaint was filed before the Mahila Police Station, Mumbai for the alleged offence, which was transferred to the Mahila Police Station, Rajkot, as the offence, which was committed, falls under the territorial jurisdiction of the Rajkot Mahila Police Station.