HITENDRAKUMAR DINUPRASAD JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application being Criminal Misc. Application No.18287 of 2016 the applicant (accused in FIR registered as I. CR No. 63 of 2016 is the complainant in the FIR being C. R. No.I-64 of 2016) has prayed for quashing of FIR registered as I. C.R. No. 63 of 2016 before Modasa Town Police Station, Dist. Arvalli for the offences punishable under Ss. 323 , 324 , 504 , 506(2) , 114 of IPC, under Sec. 3(1) (vi), 3(2)(v-A) of SC/ST (Prevention of Atrocities) Act, 1989 and under Sec. 135 of Gujarat Police Act.

(2.) By way of present application the respondent No.2 (original complainant) being Criminal Misc. Application No.5490 of 2016 has prayed for quashing of FIR being C. R. No.I-64 of 2016 registered at Modasa Town Police Station, Dist. Arvalli on 20/7/2016 for the offences punishable under Ss. 323 , 395 , 427 , 504 , 506(2) of the IPC and under Sec. 135 of Gujarat Police Act.

(3.) The facts leading to the filing of both the applications read thus :-