DIGO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues involved in the present petitions are identical in nature, Criminal Misc. Application No.8632 of 2019 is considered as leading matter.

(2.) The present petition is filed for seeking following main reliefs:-

(3.) The impugned F.I.R. is lodged against the group of persons under the provisions of Ss. 143, 147, 148, 332, 427, 323. 504, 506(2) of the Indian Penal Code , 1860 and Ss. 3(2)(va) and 3(1)(R)(S) of the Atrocities Amendment Act, 2015.