PRAGNESHBHAI KIRITBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Articles 226 and 227 of the Constitution of India, under Sec. 482 of the Code of Criminal Procedure Code, 1973 (hereinafter referred to as "CrPC" for short" and under the provision of the Protection of Women against Domestic Violence Act, 2005 (hereinafter after referred as "Violence Act" for short) , the petitioners have prayed for quashing and setting aside the impugned complaint/ proceedings being Criminal Misc. Application No.1792/2014 filed by the responded no.2 herein before the court of the learned Judicial Magistrate, 3rd Court, Vadodara as well as issuance of the summons by an order dtd. 24/6/2024 passed by the learned Judicial Magistrate, 3rd Court, Vadodara and all other consequential proceedings arising out of the said complaint.

(2.) The brief facts leading to the filing of the present petition are as under,

(3.) Heard learned advocate, Yogeshwarkumar Ratanpara for the petitions, learned APP Mr. Dhawan Jayswal for the responded no.1 - State of Gujarat and learned advocate, Mr. P.V. Patadiya for the responded no.2.