RUTVIKSINGH JAIDEVSINGH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present applications under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants pray for quashing and setting aside the impugned FIR being :- (i) C.R.- I No.178 of 2017 registered with the Umra Police Station, District : Surat for the offences punishable under Ss. 323 , 325 , 504 and 114 of the Indian Penal Code and the proceedings arising out of the said FIR (ii) Criminal Misc. Application No.707 of 2019 under Ss. 12, 18 to 23 of the Protection of Domestic Violence Act pending before the learned Judicial Magistrate, First Class, Surat and

(2.) Respondent No.2 - complainant - Ms.Sneha Rutviksinh Chauhan is present before the Court and admits the correctness and genuineness of the affidavits filed by her through her learned advocates. Learned advocate Mr.Prerak Oza as well as Ms.Shivani Agarwal identifies respondent No.2 and confirms the correctness and genuineness of the affidavit filed by the complainant. Learned advocate Ms.Agarwal is permitted to file her appearance on behalf of the complainant in one of the matters. Registry to accept the same.

(3.) Rule. Learned A.P.P. and learned advocate Mr.Oza and Ms.Agarwal waive service of notice of rule for respondent Nos.1 and 2, respectively. Learned APP objects quashment of present proceedings on the premise of settlement.