YASHWANTBHAI KRUSHNALAL BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, the applicant herein has prayed for quashing of proceedings of Criminal Case No.2129 of 2015 pending before the Court of learned Sessions Judge, Mehsana arising out of the impugned FIR being II - C.R. No.192 of 2015 registered with the Kadi Police Station, Dist.: Mehsana, for the offences punishable under Sec. 3(1)(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act read with Sec. 507 of the Indian Penal Code and all other consequential proceedings arising out of the said FIR qua the applicant herein.

(2.) The brief facts leading to filing of present application herein reads thus:

(3.) The Coordinate Bench of this Court, while issuing Rule vide order dtd. 13/1/2016, granted ad-interim relief in terms of paragraph 11(B).