NIYATIBEN TEJASBHAI AMBANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Dharmesh Devnani for respondent no.1 and learned advocate, Mr. Krunal Shah for respondent no.2 waive service of notice of Rule.

(2.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(3.) By way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicant prays for quashing and setting aside the FIR being C.R.No.11191048210286 of 2021 registered with Sarkhej Police Station, Ahmedabad City for the offence punishable under Sections 406, 420 and 120B of the Indian Penal Code.