KALABHAI DAHYABHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Pranav Trivedi waives service of notice of rule on behalf of the respondents.

(2.) By way of this petition, the petitioners have prayed for the following reliefs:

(3.) The petitioners state that they fall under the definition of 'victim' as defined under Sec. - 2(1)(ec) of The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as "the SC & ST Act "). On 7/1/2020 a First Information Report bearing FIR No. 11188008200008 with Modasa Rural Police Station under Sec. s 302 , 366 , 376D , 323 and 506(2) of IPC and Sec. s 3(1)(r)(s), 3(2)(v) and 3(1)(w)(i) of the SC & ST Act against four accused persons. In connection with the said FIR, the respondent No.2 herein filed 'C' Summary Report dtd. 1/4/2020 before the trial Court concerned in favour of two out of the four accused, namely Darshanbhai Bhalabhai Bharwad and Jigar Sardarsinh Parmar. Charge- sheet was also filed on the same day under Sec. s 306 , 201 and 504 of IPC and Sec. s 3(1)(r)(s), 3(2)(v) and 3(1)(w)(i) of the SC & ST Act .