LAWS(GJH)-2021-2-130

DIP RAMESHBHAI MALVIYA Vs. STATE OF GUJARAT

Decided On February 09, 2021
Dip Rameshbhai Malviya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned Advocate Mr. Shubham Jhajharia for the applicants, learned APP Ms. M.D. Mehta for the respondent No.1 - State and learned Advocate Shri Ronith Joy for the respondent No.2.

(2.) Rule. Learned APP Ms. M.D. Mehta waives service of Rule for the respondent No.1 - State and learned Advocate Shri Ronith Joy waives service of Rule for the respondent No.2.

(3.) By way of present application, the applicants pray for quashing of the complaint being FIR No.11191032200678 registered with Maninagar Police Station, Ahmedabad, dated 26.09.2020 for the offences under Sections 406, 420, 506(1) and 114 of the Indian Penal Code and Sections 3(1)(r), 3(1)(s) and 3(2)(va) of the Schedule Caste and Schedule Tribes (Prevention of Atrocities) Act.