VISUBHA UMEDSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Ashish M. Dagli, learned counsel for the applicant and Ms. Divyangna Jhala, learned APP for the respondent State.

(2.) Present application is filed by the applicant under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C") seeking to quash and set aside the FIR being CR No. I- 43/2019 registered with Wankaner City Police Station, Morbi and also be pleased to quash the further proceeding arising thereof in nature of charge sheet at Annexure-B as Criminal Case No. 1331 of 2019 pending before the Taluka Court, Wankaner qua the applicant in the interest of justice.

(3.) Learned counsel for the applicant has stated that it is the consistent practice of this Court that once the chargesheet is filed, petition filed under Sec. 482 of the Cr.P.C is to be withdrawn and fresh application is being filed. Hence, the Court should entertain and consider such application.