RAJUBHAI ARJANBHAI KARANGIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for the respondent-State.

(2.) By way of this application filed under Sec. 482 of Cr.P.C., the applicants herein are seeking quashing of FIR being C.R. No.I-113 of 2016 registered with Karjan Police Station, Dist: Vadodara (Rural) for the offences punishable under Ss. 323 , 325 , 143 , 147 , 148 and 149 of the Indian Penal Code and Sec. 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as "The Atrocities Act").

(3.) Facts and circumstances giving rise to file present application are that, the alleged incident took place on 14/9/2016 at National Highway No.8, under the jurisdiction of Taluka: Karjan, Dist: Vadodara. In the First Information Report, it is alleged that, the unknown persons have assaulted by baseball bat and then, they fled away from the spot. The complainant Balvantbhai rushed to the nearby hospital and was treated there for the fracture injuries. In the circumstances, the FIR against the unknown persons came to be registered. During the investigation, it is revealed that, the complainant belongs to Scheduled Caste, the investigating officer made a report for addition of provision of The Atrocities Act and same was accepted by the Court on 13/10/2016.