BHARATBHAI NARSINHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. R. K. Mansuri on behalf of the applicants and learned APP Ms. M. D. Mehta for respondent-State, learned Advocate Mr. Dhaval G. Barot on behalf of the respondent no. 2.

(2.) Rule. Learned APP Ms. Mehta waives service of rule on behalf of the respondent-State, learned Advocate Mr. Barot waives service of rule on behalf of the respondent no. 2.

(3.) By way of this application, the applicants pray for quashing of Criminal Complaint being C. R. No. II-46 of 2019 registered with the Gambhoi Police Station, Dist. Sabarkantha for the offence punishable under Ss. - 504, 506(2) and 114 of Indian Penal Code and under Ss. -3(1)(R)(S), 3(2)(5)(a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.