JESABHAI @ JAYESH JIVABHAI BHARWARD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms. Pooja D. Baswal, learned advocate, seeks permission to file appearance on behalf of respondent no.4, who is the original first informant.

(2.) RULE. Shri Rashesh Rindani, learned Additional Public Prosecutor waives service of notice of rule on behalf of respondents nos.1 to 3 and Ms. Pooja Baswal, learned advocate waives service of notice of rule on behalf of respondent no.4.

(3.) This quashing petition is filed by petitioner no.1, against whom father of petitioner no.2 i.e. first informant has filed a case under Sections 363 and 366 of the Indian Penal Code, being C.R. No. I 73 of 2014 registered with Kamrej Police Station, Surat.