RAJESHBHAI RAMKUMAR GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner has requested to quash and set aside the the complaint being CR No. 11191019230443 of 2023 registered with Vatva Police Station, District Ahmedabad City for the offence punishable under Ss. 323, 506(1) and 507 of the Indian Penal Code and Sec. 1(1)(r) and 3(1)(s) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act and consequential proceedings thereof.

(2.) Brief facts of the present case are as under:

(3.) Heard learned advocate for the applicant.