IQBAL SULEMAN AEVARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the applicants under Sec. 482 of the Code of Criminal Procedure, 1973, for quashment of the impugned FIR being C.R.- I No.78 of 2019 registered with the Chhapi Police Station, District : Banaskantha for the offences punishable under Ss. 323 , 435, 506(2), 294(B) and 114 of the Indian Penal Code and Ss. 3(2)(va) and 3(1)(r)(s) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act and the proceedings arising out of the same.

(2.) The brief facts of the prosecution case are that the applicants went to the plot allotted to the complainant by the Government for the use of 'Charma Kund' at Basu Village and threatened the complainant and other persons by uttering words towards his caste and thereby committed an offences, as alleged. Therefore, the impugned complaint.

(3.) Heard learned advocates. Rule. Learned APP as well as learned advocate Mr.Amit Joshi waive service of notice of rule on behalf of the respective respondents.