ASHWINBHAI MANSUKHBHAI KANZARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the present applications arise out of the same set of facts and the issue before this Court in both the application is also common, the same are being decided by this common judgment and order.

(2.) By this application under Sec. 482 of Cr.P.C., the applicants - original accused seek to invoke inherent powers of this Court, praying for quashment of First Information Report being I-C.R.No. 216/2012 registered with City 'A' Division Police Station, Rajkot, for the offences punishable under Ss. 306 and 114 of the Indian Penal Code and Sec. 3(i)(x) and Sec. 3(ii)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1889.

(3.) Facts and circumstances giving rise to these applications are that, the deceased Ashok Chavda, employee of Rajkot Municipal Corporation (referred to hereinafter as 'RMC') committed suicide by hanging himself in Hotel Miracle at Ahmedabad. He left Rajkot on or before 2/7/2012 for which missing complaint was registered on 3/7/2012. Deceased was recruited as a labourer and work charge employee. On 10/11/2012, deceased along with other employees of the same cadre were transferred from Malaria branch to Drainage branch at Bedinaka, Rajkot. The applicant - Chirag Pandya being a City Engineer of RMC was in control and management of Drainage Department of Rajkot, whereas, the applicants - Jitendrasinh Zala and Ashvin Kanjaria were serving on the post of Dy.