ZALA VIRENDRASINH BHARATSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Punita H. Joshi on behalf of the applicants and learned APP Ms. M. D. Mehta on behalf of the respondent-State, learned Advocate Mr. A. B. Gateshaniya on behalf of the respondent no. 2, learned Advocate Mr. Gateshaniya is permitted to file his Vakalatnama during course of the day.

(2.) Rule returnable forthwith. Learned APP Ms. Mehta would waive service of rule on behalf of the respondent-State and learned Advocate Mr. Gateshaniya would waive service of rule on behalf of the respondent no. 2.

(3.) By way of this application, the applicants pray for quashing of FIR being C. R. No. I-012 of 2018 registered with the Lakhtar Police Station, Dist. Surendranagar on 12/2/2018 for offences punishable under Ss. - 147, 148, 149, 323, 504, 506(2), 403 and 427 of the Indian Penal Code and under Ss. - 3 (1) R S, 3(2) (5A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act , 2015 and under Sec. - 135 of the Gujarat Police Act.