VINEETABEN BALKRISHNA AGARWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed for seeking following reliefs:

(2.) Brief facts of the case as per the case of the petitioner in this petition are as such that the petitioner is filing this petition Article 227 of Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 to Criminal Case No. 6338 of 2015 pending before Learned 6th Additional Civil Judge, Ahmedabad (Rural) arising out of F.I.R being I-CR No. 58 of 2015 registered with Vastrapur Police Station, Ahmedabad, under Sec. 494, 495, 406, 420, 498 (A), 323 and 114 of I.P.C and Sec. 3 and 7 of Dowry Prohibition Act, and subsequent proceedings thereto, qua the petitioner. It is further the case of the petitioner in this petition are as such that earlier the petitioner has preferred an application being SC.R.A. No. 2489 of 2015 before this Hon'ble Court for quashing of the present F.I.R and by order dtd.: 13/07/2016 the same came to be withdrawn by the present petitioner.

(3.) Heard learned advocate Mr. Jucky Lucky Chan for the petitioner and Mr. Chintan Dave, learned Additional Public Prosecutor (APP) for the respondent - State.