BABUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Mahesh Pujara submits that he has instruction to appear on behalf of respondent no.2 - original complainant and seeks permission to file Vakalatnama. Registry to accept Vakalatnama of Mr. Mahesh Pujara. By consent of the parties, the matter is taken up for final disposal today.

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

(3.) 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- 15 of 2018 registered with Rajula Police Station, Amreli for the offences punishable under Ss. 324 , 504 , 506(2) and 114 of Indian Penal Code, Sec. 135 of Gujarat Police Act and under Ss. 3(2)(5)(a) and 3(1) (r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989, (for short, "the Atrocities Act") and the proceedings initiated pursuant thereto.