Vandana Rakesh Singh vs State Of Gujarat
2025 Latest Caselaw 1316 Guj

Gujarat High Court

Vandana Rakesh Singh vs State Of Gujarat on 24 July, 2025

                                                                                                                NEUTRAL CITATION




                             R/CR.MA/13890/2019                                   ORDER DATED: 24/07/2025

                                                                                                                 undefined




                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                                           FIR/ORDER) NO. 13890 of 2019

                       ==========================================================
                                                         VANDANA RAKESH SINGH
                                                                 Versus
                                                        STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR MK VAKHARIA(1483) for the Applicant(s) No. 1
                       ADVOCATE NOTICE SERVED for the Respondent(s) No. 2
                       MR. CHINTAN DAVE, APP for the Respondent(s) No. 1
                       ==========================================================

                            CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                            Date : 24/07/2025

                                                             ORAL ORDER

1. By way of this application under Section 482 of the Code of Criminal Procedure, 1973, the applicant has prayed to quash and set aside the FIR being I-CR No.62 of 2019 registered with Dungra Police Station, Valsad.

2. Learned APP has placed on record the report as well as copy of judgment and order passed in SP. Atro Case No.43 of 2020 and Atro Case No.52 of 2020, which are taken on record.

3. Notably, co-accused, who alleged to have similar or less role in committing of offence have been acquitted in SP. Atro Case No.43 of 2020 and Atro Case No.52 of 2020. Learned trial Court recorded acquittal of the accused on the ground that prosecution has failed to prove allegations levelled in the FIR.

4. In view of above, putting present applicant in trial would be absurd process.

NEUTRAL CITATION

R/CR.MA/13890/2019 ORDER DATED: 24/07/2025

undefined

5. In the result, the application is allowed. The impugned FIR being I-CR No.62 of 2019 registered with Dungra Police Station, Valsad and all the consequential proceedings arising therefrom are hereby quashed and set aside qua the applicant herein. Direct service is permitted.

(J. C. DOSHI,J) MANISH MISHRA