(1.) On 14.5.2019, Shri Ram Pathak, Ms. Nimisha Pathak and Shri Jamnesh Gupta, Advocates have filed their Vaklatnama on behalf of the respondent No. 2. From the order sheets of this Court, it is clear that on 1.8.2019 Shri Ram Pathak, Advocate had appeared for the respondent No. 2 and since the Case Diary was not available, therefore, the case was adjourned. Thereafter, on subsequent dates, none appeared for the respondent No. 2. Today, none appears for respondent No. 2 even in pass over round.
(2.) Heard the learned Counsel for the petitioner as well as the Counsel for the State.
(3.) This petition under Section 482 of Cr.P.C. has been filed for quashment of FIR in Crime No. 103/2018 registered at Police Station Maharajpura, District Gwalior for offence under Sections 376, 323 of I.P.C. as well as quashment of all consequential criminal proceedings.