RAJUBHAI CHAGANBHAI CHOVATIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant has filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being CR No. 11213016200814 of 2020 registered with Gondal Taluka Police Station, District Rajkot (Rural) for the offences punishable under Sections 323, 504, 341 and 506(2) of the Indian Penal Code and under Sections 3(1)(r), 3(1)(s) and 3(2)(v) of the Scheduled Castes and Tribes (Prevention of Atrocities) Act, with all other consequential proceedings arising therefrom.

(2.) Heard learned Advocate Mr. Sandip M. Patel for the applicant, learned APP Mr. H. K. Patel for the Respondent State of Gujarat and learned advocate Ms. Avanika M. Panchal for the Respondent No. 2 original complainant through video conference.

(3.) As per the case of prosecution on 13.08.2020 when the complainant who is doing work of priest of temple at Ghoghavadar Village was going to home of relative, on the way complainant was stopped by Mr. Rajubhai the present applicant and said that, "why you had made complaint against me" and also using a language regarding to the caste of the complainant and thereafter inflicted kick and fist blows to the complainant inter-alia containing the said fact complaint came to be lodged before the Gondal Taluka Police Station.