JAIMIN VASANTKUMAR VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Respondents waive service of rule.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants-original accused seek to invoke inherent powers of this Court, for quashing of the FIR being I-C.R.No.44 of 2016 registered with Wadaj Police Station, Ahmedabad for the offences punishable under Ss. 306 , 323 and 34 of the Indian Penal Code and Ss. 3(1)(10) , 3(2)(5) and 3(2)(7) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(3.) Facts and circumstances giving rise to file present petition are that deceased was subjected to mental and physical harassment by the applicants, as a result of which, he committed suicide by jumping from terrace. Pursuant to the FIR filed by the complainant, the applicants have been chargesheeted for the offence as referred above.