URVASHIBEN VINUBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. learned advocates appearing for the respective parties waives service of notice of rule for and on behalf of the respective respondents.

(2.) Heard Mr. Jigneshkumar P. Pandav, learned advocate appearing for the applicant and Ms. Vrunda C. Shah, learned Additional Public Prosecutor appearing for the respondent No.1 - State and Mr. Kartikkumar G. Barot, learned advocate appearing on behalf of the respondent No.2 - original complainant.

(3.) By way of this Application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside F.I.R. bearing C.R. No.I-144/2018 registered with 'A' Division Police Station, Dist.: Sabarkantha for the offences punishable under Ss. 498(A) , 506(2) and 114 of the Indian Penal Code and to quash all other consequential proceedings arising out of the aforesaid F.I.R. qua the applicant herein.