PADAMSINH AMBALAL PADHIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates waive service of notice of rule on behalf of the respective respondents. With the consent of both the sides, the matters are heard today finally.

(2.) All the three petitions arise out of the same incident and involve identical questions on law and facts. Hence, they are disposed of by this common judgment.

(3.) Criminal MISC. APPLICATION No.21211 OF 2018 and CRIMINAL MISC. APPLICATION No.21214 OF 2018 : Both these petitions have been filed under Section 482 of the Code of Criminal Procedure (for short, "the Cr.P.C.") seeking quashment of the First Information Report being C.R. No. I - 57 of 2018 registered with Danta Police Station for the offences punishable under Sections 324, 337, 323, 143, 147, 148, 149, 452, 294B, 506(2) of IPC and Sections 3(1)(r) 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.