MITALBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Perused the Speaking to minutes filed by learned counsel for the applicant.

(2.) 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 II C.R.No. 155 of 2019 registered with Gungra Police Station, Dist.: Valsad for the offences mentioned therein and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(3.) Heard learned advocate for the applicant and learned advocate for the respondent no.2 - complainant.