NITIN SHIVCHARAN AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue Rule returnable forthwith. Learned advocates appearing for the respective parties waive service of notice of Rule on behalf of the respondents.

(2.) Heard Mr. Vismay Malkan, learned advocate appearing for the applicants, Ms. Maithili D. Mehta, learned Additional Public Prosecutor appearing for the respondent No.1 - State and Ms. Mayuri P. Chauhan, learned advocate appearing for the respondent No.2 - Original complainant.

(3.) By way of the present application, the applicants herein is aggrieved by the impugned FIR being C.R. No.11993007201747 of 2020 dtd. 20/9/2020 registered with Gandhidham 'B' Division Police Station, District - Kutch for the offences punishable under Sec. 279 , 323 , 294(b) and 114 of Indian Penal Code, Ss. 177 and 184 of Motor Vehicles Act and Ss. 3(1)(r) , 3(1)(s) , 3(2) (v-a) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act .