NISHA AMANDEEP SINGAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate Mr. S.P.Majmudar for the applicant. Rule. Rule is waived by learned advocates for respective respondents. With the consent of learned advocates for the parties rule is fixed forthwith.

(2.) THE Applicant has taken out this application invoking provision of Section 482 of Criminal Procedure Code for quashing the FIR being C.R. No.I-661 of 2010 registered at Vastrapur Police Station, District ­ Ahmedabad, for the offences punishable under Sections 379, 406, 420, 120(B) of the Indian Penal Code and Section 66, 66(b), 66(d), 72, 72(a) of the Information Technology Act, 2009, and prayed for quashment of subsequent proceedings if any.

(3.) LEARNED counsel for the applicant has relied upon the decision of the Apex Court in case of Jay Rajsinh Digvijaysinhy Rana Vs. State of Gujarat & Anr. reported in GLR 2013 (1) pg. 65, as well as the observations of this Court in case of Rajbha Babhbha @ Rajendrasinh Annirudhsinh Sarvaiya & Ors, in Criminal Misc. Application No. 260/2013 decided on 21/2/2013, and submitted that in light of the observations in these judgments the FIR in question deserves to be quashed.