RAVIBHAI DAHYABHAI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It is noted that, this application is considered qua applicants No.2 to 5 only. For applicant No.1, this application was not pressed by the learned advocate, which can be seen from the order passed by this Court dtd. 6/9/2017.

(2.) By way of present application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants are seeking quashing of the impugned FIR being CR-I No.32 of 2017 registered with the Shankheshwar Police Station, District : Patan for the offences punishable under Ss. 366, 376 and 114 of the Indian Penal Code and Ss. 3(2) (B)(1)(2), 3, 2 and 5 of the Scheduled Casts and Scheduled Tribes (Prevention of Atrocities) Act .

(3.) Heard learned advocates.