JIGARBHAI JASHUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. B.Y. Mankad, learned advocate states that he has received instructions to appear for and on behalf of the respondent no.2 - original complainant and he shall file his Vakalatnama during the course of the day before the Registry. Registry shall accept the same.

(2.) Heard Mr.U.M.Shastri, learned advocate for the petitioner; Mr. Ronak Raval, learned Additional Public Prosecutor for the respondent No.1-State and Mr. B.Y.Mankad, learned advocate for the respondent No.2-original complainant.

(3.) By way of this petition filed under Sec. 482 of the Criminal Procedure Code, 1973, the petitioner has prayed to quash and set aside the FIR being I-CR No. 27 of 2013 registered with Virpur Police Station, Dist. Kheda for the offence punishable under Ss. 363 , 366 , 376 and 114 of the Indian Penal Code.