SAMATBHAI VELABHAI RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Ashish Dagli for the applicants in Criminal Misc. Application No. 12461 of 2017, learned Advocate Mr. Zubin Bharda for learned Advocate Mr. Rajesh O. Gidiya for the applicant in Criminal Misc. Application No.13337 of 2017, learned APP Ms. M.D. Mehta for the respondent-State and learned Advocate Mr. Kishan Prajapati for the respondent No.2 in both the applications.

(2.) The applicants of both the above referred Criminal Misc. Applications seek quashment of the very selfsame FIR, and therefore common order is passed with regard to the same.

(3.) The applicants in Criminal Misc. Application No. 12461 of 2017 are original accused Nos. 4 and 5 and the applicant in Criminal Misc. Application No. 13337 of 2017 is original accused No.6, in the FIR being C.R. No.I-28 of 2017 registered with Adesar Police Station, District Kutch East, at Gandhidham, for the offence punishable under Ss. 306, 506(2) and 114 of the Indian Penal Code and Ss. 3(1)(R)(2) , 5(A) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act .