GOVINDBHAI ARJANBHAI DIVANI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants seek quashment of the impugned FIR being CR-I No.11205035210212 registered with the Nakhatrana Police Station, District : Kachchh West - Bhuj for the offences punishable under Ss. 323, 324, 504, 506(2), 342 and 114 of the Indian Penal Code and Ss. 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and Sec. 135 of the Gujarat Police Act.

(2.) The brief facts of the prosecution case are that the complainant has approached the accused No.1 - applicant No.1 at his office for the outstanding amount for the labour work done by him before about ten years. The complainant went to the office of the accused and demanded such amount and thereby scuffle has happened and that the complainant has received injury during such incident and therefore, the impugned FIR.

(3.) Heard learned advocates.