MAKWANA KAMLABEN KACHRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the prayer clause.

(2.) Present application is filed under section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code), wherein the applicant original accused No.2 has prayed that the FIR being C.R.No.I-55/2013 registered with Mehsana Taluka Police Station be quashed and set aside.

(3.) Heard learned advocate Mr. Kamlesh Kotai for the applicant, learned APP Mr. D. M. Devnani for respondent No.1 State and learned advocate Mr. Kirit Chaudhari for respondent No.2 original complainant.