CHHAYABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant has prayed for quashing and setting aside the charge sheet bearing C.C. No.115510/2018 and C.R.No.I-214 of 2018 registered with Odhav Police Station, Ahmedabad for the offences punishable under Ss. 143, 147, 148, 149, 332, 452, 323, 294(B) of the Indian Penal Code and Sec. 135(1) of the Gujarat Police Act.

(2.) The record indicates that on 10/2/2020 when the matter was called out before a co-ordinate Bench, learned advocate for the applicant was absent and hence the following order was passed:

(3.) Thereafter, vide order dtd. 25/2/2022 passed in Criminal Misc. Application (for restoration) No.1 of 2020 in Criminal Misc. Application NO.2899 of 2020, the present application was restored to its original file.