SUTHAR RAMESHBHAI PUJARAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.M.R. Mengdey, learned Additional Public Prosecutor waives service of notic of rule on behalf of the respondent No.1 and Mr.Pratik Barot, learned advocate waives the service of notice on behalf of the respondent No.2.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, present petition is taken up for final hearing.

(3.) MR.Chaudhary, learned advocate appearing on behalf of the petitioner has taken the Court to the necessary averments made in the impugned FIR against the petitioner - original accused No.2 for the offences punishable under sec.3(1)(10) of the Atrocities Act and has also taken the Court to other correspondences taken place earlier by other persons, submitting that the original complainant had threatened in past also that he will file false complaint for the offence under the Atrocities Act.