MINABEN DHARMENDRABHAI SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application filed under Section 482 of the Code of Criminal Procedure, 1973, the applicants have prayed for quashing of private complaint being Criminal Case No.40179 of 2018 which is pending before the Additional Chief Judicial Magistrate, Vadodara filed by the Opponent No.2 for the offences under Sections 406, 420, 465, 467, 468, 471, 504, 506(2), 114 & 120(b) of the Indian Penal Code.

(2.) The applicants have prayed for the following substantial relief:

(3.) Heard Mr.A.B.Gateshaniya, learned counsel for the applicants, Mr.Mihir Pathak, learned counsel for the original complainant - respondent No.2 and Mrs.Krina Calla, learned APP for the respondent - State.