AJESINHBHAI SAVABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(2.) Rule. Learned advocates waive service of notice of Rule for respective respondents.

(3.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicant/s prays for quashing the FIR being C.R.No.II-79 of 2017 registered with Tharad Police Station, Banaskantha for the offences punishable under Ss. 323 , 294(B) , 506(2) and 114 of Indian Penal Code and Ss. 3(1)(r) , 3(2) (5)(a) of the Prevention of Atrocities of Scheduled Castes and Scheduled Tribes Act .