DIPTIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Special Criminal Application under Article 226 and 227 of the Constitution of India and under Sec. 482 of the Cr.P.C. is filed to quash the FIR in Crime Register No. I-143 of 2010 registered with Anand Town Police Station, Anand and to set aside the order dtd. 6/1/2024, whereby the petition filed by the petitioner to discharge her from the Criminal Case No. 1025 of 2014 on the file of 3rd Additional Civil Judge, Anand, was dismissed.

(2.) Heard Mr. I.H. Syed, learned senior counsel for the petitioner and Mr. Hardik Soni, learned APP for the respondent-State.

(3.) Facts of the prosecution case lie in a narrow compass and may be stated as follows:-