BHUMIKA CHANDRAKANT PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. N. V. Raval for learned Advocate Mr. Nitin T. Gandhi on behalf of the applicants and learned APP Ms. M. D. Mehta on behalf of the respondent-State, learned Advocate Ms. Archita M. Prajapati on behalf of the respondent no. 2.

(2.) Rule returnable forthwith. Learned APP Ms. Mehta would waive service of rule on behalf of the respondent-State and learned Advocate Ms. Prajapati would waive service of rule on behalf of the respondent no. 2.

(3.) By way of this application the applicants pray for quashing of FIR being C. R. No. 11191039201237 of 2020 registered with the Sabarmati Police Station, Dist. Ahmedabad City on 17/8/2020 for offences punishable under Ss. - 306, 506(2) and 114 of the Indian Penal Code .