SHAILESH BHAILALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When the matter is called out, learned advocate for the applicant has tendered the affidavit dtd. 12/6/2023 filed by niece of respondent No.2, who happens to be wife of the applicant herein. As per submission made by the applicant, the husband and wife are living together.

(2.) This application is filed for seeking following reliefs:-

(3.) It transpires that the compliant is filed by uncle of the applicant's wife under Sec. 365 , 323 , 504 , 506(2) & 114 of the I.P.C. From bare perusal of the complaint, it transpires that no ingredients, made in the alleged offence are satisfied under the provisions of I.P.C . Moreover, considering the affidavit filed by the wife, now she is staying with the husband - applicant and she has no objection if such complaint will be quashed.