JIVANBHAI NAGJIBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioner under Sec. 482 of the Code of Criminal Procedure, 1973, for quashment of the impugned FIR being C.R. - II No.40 of 2018 registered with the Chotila Police Station, District : Surendranagar for the offences punishable under Ss. 323 and 506(2) 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.

(2.) The brief facts of the prosecution case are that the petitioner and the complainant, both are the members of one political party. Since the petitioner was claiming the post of President of Chotila Nagarpalika and the complainant was going to cast his vote in favour of the Congress Party, there were exchange of words as alleged and the petitioner has humiliated the complainant in front of other elected members, including the women members of the Nagarpalika. Therefore, the impugned complaint.

(3.) Heard learned advocates.