NAFISHABEN KUTBUDDIN HUSENIBHAI CINEMAWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Daudivhora, learned advocate waives service of notice of rule on behalf of the respondent no.3 and Ms. Mehta, learned APP waives service of notice of rule on behalf of the respondent - State. With the consent of learned advocates for the respective parties, this application is taken up for final hearing.

(2.) By way of present application under Sec. 482 of the Code of Criminal Procedure, the petitioner has prayed for quashing and setting aside the FIR being C.R. No.II-185 of 2019 dtd. 17/12/2019 lodged by the respondent no.3 herein before the Kalupur Police Station under Sec. 294(B), 506(2) and 114 of the Indian Penal Code.

(3.) Heard Ms. Shaili A. Shah, learned advocate for the applicants, Mr. A. A. Daudivhora, learned advocate for the respondent no.3 and Ms. Mehta, learned APP for the respondent nos.1 and 2.