CHIRAG Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Dipen Chaudhary, learned advocate submits that he has instruction to appear on behalf of respondent no.2 - original complainant. He seeks permission to file Vakalatnama before the Registry. The vakalatnama be accepted and taken on record.

(2.) Rule. Learned advocates appearing for the parties waive service of notice of rule on behalf of respective respondents. By consent, rule is fixed forthwith.

(3.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.I-150/2019 registered with Bapunagar Police Station, Dist.: Ahmedabad for offfences punishable under Sec. 363, 366 and 114 of IPC and the proceedings initiated pursuant thereto.