GITA GOPI - (1.)Today, respondent no.2 - original complainant, is present in-person and sought permission to replace learned advocate Ms. Shalini S.Mair by learned advocate Mr. Rajan Patel on the ground that advocate Ms. Mair has not been attending the matter on several occasions. Permission, as prayed for is granted. Learned advocate Mr. Rajan Patel produced Vakalatnama, which is taken on record. The name of Mr. Rajan Patel be shown in the cause title.
(2.)Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. Rajan Patel, learned advocate, waive service of notice of rule on behalf of respondents No.1 and 2 respectively.
(3.)This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report being FIR No.I/56/2019 registered with Sector-21 Gandhinagar Police Station, Gandhinagar for offfences punishable under sections 406, 420, 114 and 120B of IPC and the proceedings initiated in pursuant thereto.