KALABHAI KEHABHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Pavan Barot submits that he appears on behalf of respondent no.2 - original complainant and seeks permission to file his Vakalatnama. Registry to accept his Vakalatnama.

(2.) RULE. Mr. Pranav Trivedi, learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent No.l- State and Mr. Pavan Barot learned advocate waives service of notice of rule on behalf of respondent No.2 - original complainant.

(3.) The 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 No. 11211050210258 of 2021 registered with Thangadh Police Station, Surendranagar, for the offences punishable under Ss. 323, 504 and 506(2) of Indian Penal Code, Sec. 135 of Gujarat Police Act and under Ss. 3(1 )(r), 3(l)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, (for short, "the Atrocities Act") and the proceedings initiated pursuant thereto.