ANKITSINGH AMRENDRASINGH RAJAWAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By invoking inherent powers of this Court under Sec. 482 of Cr.P.C., the applicants have preferred this application thereby they seek to quashing of CRMA J No.6081 of 2017 filed by the second respondent claiming various reliefs under the provisions of Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as "DV Act").

(2.) This Court has heard learned counsel Mr. T.P. Raval with Mr. Bhargav Mehta appearing for and on behalf of the applicants.

(3.) The second respondent Ms. Nikita Tomar who has filed the questioned application, despite service of notice, she has chosen not to contest the application and remained absent throughout the proceedings.