NARESHBHAI JIVANBHAI INTWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Monali Bhatt, learned Additional Public Prosecutor and Mr. Mrugen Purohit, learned advocate waive service of notice of rule on behalf of respective parties.

(2.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C .") seeking quashment of the FIR being C.R. No.I- 54 of 2019 registered with Ichhapore Police Station, Surat City for the offences punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 and 34 of Indian Penal Code and under Ss. 3(1)(f) and 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989, (for short, "the Atrocities Act") and the proceedings initiated pursuant thereto.

(3.) ***