RITABEN MANSUKHBHAI RANINGA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant has filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being I-CR No. 11205042200130 of 2020 registered with Bhuj City A Division Police Station, Kuch(West)-Bhuj for the offences punishable under Sections 384, 355, 506, 509 and 114 of the Indian Penal Code with all further and consequential proceedings including arising pursuant to the said FIR.

(2.) Heard learned Senior Advocate Mr. ND Nanavati on behalf of learned advocate Mr. Vikas V Nair for the applicant, learned APP Mr. HK Patel for the Respondent - State of Gujarat through video conference. Learned advocate Mrs. Vaibhaviben Nanavati on behalf of learned advocate Mr. Nimesh M Patel is permitted to appear on behalf of the original complainant. Registry to accept the Vakalatnama of learned Advocate appearing on behalf of the Original- Complainant.

(3.) RULE. Learned APP Mr. HK Patel waives service of notice of rule on behalf of respondent- State.