ANVARBHAI MOHMADBHAI CHUHAN 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.) By way of the present application under Sec. 482 of the (for short, the 'Code'), the applicant/s prays for quashing the FIR being C.R.No.II-4 of 2017 registered with Prabhas-patan Police Station, Gir Somnath for the offence punishable under Ss. 323, 504, 114 and 506(2) of the Indian Penal Code and Sec. 3(1)(X) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocity) Act.

(3.) Heard learned advocates.