RAIJADA BABBHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Mietsh Rangras for the applicant, Ms.Maithili Mehta, learned APP for respondent State and learned advocate Mr.Hiren Kandera for the Respondent No.2 - original complainant.

(2.) With the consent of learned advocates for the respective parties, this application is taken up for final hearing.

(3.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 ('Code', for short), the applicant has prayed for quashing and setting aside the First Information Report No.11203030200981 lodged at Keshod Police Station, Junagadh on 22/5/2020 for the offence under Ss. 323 , 294(b) , 506(2) of the Indian Penal Code and Ss. 3(2)(va) , 3(1)(r) , 3(1)(s) of The Scheduled Castes & The Scheduled Tribes (Prevention of Atrocities) Act , 1989.