CHAITANYASINH PRATAPSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for respondent no.2 has placed on record the affidavit and the same is taken on record.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside F.I.R. bearing CR.No.I- 30 of 2019 registered with Vadu police station, Vadodara Rural, District: Vadodara for the offences punishable under Ss. 143 , 147 , 148 , 149 , 452 , 336 , 323 , 504 , 406(2) of the Indian Penal Code and Sec. 3(2)(5) (a),3(1)(r)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities Act ), 1989 and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(3.) Heard learned advocate for the applicants and learned advocate for the respondent no.2 - complainant.