RUTA DINESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Desai, learned senior counsel with Mr.Rachh, learned advocate for the applicant, Ms.Thakker, learned Additional Public Prosecutor for the respondent - State and Mr.Popat, learned advocate for the original complainant through Video Conferencing.

(2.) RULE. Ms.Thakker, learned Additional Public Prosecutor waives service of notice of rule for respondent - State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure in connection with an FIR being C.R.No.11214020201842 of 2020 registered with Kamrej Police Station, District : Surat Rural for the offences punishable under Sections 406 , 420 , 120(B) , 506(2) , 389 , 182 , 193 , 195 , 195(A) and 211 etc. of the Indian Penal Code .