POONAM BHUPATBHAI ODEDARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, applicant has requested to quash and set aside the complaint being FIR 11191036220094 of 2022 registered with Navrangpura Police Station, District Ahmedabad City for the offence punishable under Sec. 465 , 467, 468, 471 and 114 of the Indian Penal Code.

(2.) Short facts of the present case are as under:

(3.) Heard learned advocate for the applicant, learned Central Govt. standing Counsel for the respondent no.3 and learned APP for the respondent no.1.