BIMALBHAI NANJIBHAI SONAGARA 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.- I No.48 of 2017 registered with the Jamnagar City 'B' Division Police Station, District : Jamnagar for the offences punishable under Ss. 325, 323 and 114 of the Indian Penal Code and Ss. 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 when the complainant went to pay the premium of his life insurance policy at the office of the applicant, the applicant demanded Rs.15.00 more for the premium. When the complainant inquired for the same, the applicant got provoked and has badly beaten the complainant along with other persons and has broken the teeth of the complainant and thereby abused him by caste name in any place within public view. Hence, the impugned complaint.

(3.) Heard learned advocates.