SUKHABHAI KHATABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant seeks quashment of the impugned FIR being C.R. No.11198020210028 of 2021 registered with the Ghogha Police Station, District : Bhavnagar for the offences punishable under Ss. 504, 506 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.) It is reported that charge-sheet is filed by the Investigating Officer before the concerned trial Court and the trial is commenced.

(3.) Learned advocate for the applicant does not press this application, qua the offences under the Indian Penal Code . Therefore, this application is rejected qua the offences under the Indian Penal Code . Therefore, the trial shall be proceeded further qua the offences under the Indian Penal Code .