STATE OF GUJARAT Vs. SAPANA KUMARI

JUDGEMENT

(1.) Rule. Learned Advocate, Ms. Ratna Vora, waives service of rule for Opponent No. 1-original accused, whereas, learned Advocate, Mr. Shaikh, waives for Opponent No. 2-First Informant.

(2.) This is an application filed by the applicant-State, i.e. original Respondent No. 1, seeking to recall the order passed by this Court, dtd.: 11/3/2022, in Criminal Misc. Application No. 3446 of 2022, whereby, this Court quashed and set aside the FIR, bearing No. 11210015220019 of 2022, registered with DCB Police Station, Surat City, District: Surat, under Sec. 420 of the Indian Penal Code, 1860, on the ground that Opponent No. 1-Original accused arrived at a settlement with Opponent No. 2-First Informant.

(3.) Learned Advocate, Mr. Raval, appearing for the applicant-State submitted that the aforesaid FIR was lodged by Opponent No. 2-First Informant with DCB Police Station, Surat City, against Opponent No. 1-Original Accused and others.