DINAKARAN AYER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Addl. Public Prosecutor, Mr. L.R.Pujari, waives service of rule on behalf of the respondent - State.

(2.) THE present applications under Sec.482 of the Code of Criminal Procedure have been filed for quashing of FIR registered as C.R.No.22 of 2011 before Adajan Police Station, for the offences punishable under Sections 306, 506(1), 507 and 114 of IPC and under Section 3(i)(x) of Atrocity Act in pursuance of complaint filed by the respondent No.2-complainant.

(3.) RELIANCE is placed on decision of this Court in 2005 (3) GLH 444 A.K.Chaudhary and 2 Vs. State of Gujarat by the learned advocate for the petitioners.