R.Subhash Reddy, J. - (1.) Leave granted.
(2.) This appeal is filed by the 2nd respondent in R/Special Criminal Application No.9897 of 2017 filed before the High Court of Gujarat, at Ahmedabad. By the impugned order, High Court has allowed R/Special Criminal Application by quashing FIR No. CR-I-60-2017 registered on the file of Mahila Police Station, Ahmedabad City, District Ahmedabad.
(3.) The appellant herein, is the informant in crime registered in FIR No.CR-I-60-2017 on the file of Mahila Police Station, Ahmedabad City. On her complaint the aforesaid crime is registered against the 2 nd respondent for the alleged offence punishable under Sections 376, 499 and 506(2) of the Indian Penal Code, 1860.;