AJITKUMAR KANTILAL YAGNIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Moxa Thakkar, learned Additional Public Prosecutor waives service of notice of rule for respondent No.1 and Ms.Avani Patel, learned advocate for respondent No.2.

(2.) Considering the fact that the petitioner No.1 and respondent No.2 are senior citizens and at the request of both the sides, the matter is heard finally.

(3.) By way of present application under Articles 226 and 227 of the Constitution of India and under Section 482 of the Criminal Procedure Code, the petitioners have sought for the reliefs for quashing and setting aside the complaint being Criminal Case No.134 of 2016 under the provisions of the Protection of Women from Domestic Violence Act 2005 (hereinafter be referred to as "the Domestic Violence Act") pending before the Metropolitan Magistrate, Court No.19, Ahmedabad.