RINKUBHAI BHOGILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Dhawan Jayswal and Mr. Hardik Mehta, learned Additional Public Prosecutors waive service of Rule on behalf of the respondent-State and the learned advocates appearing for the original complainants waive service of Rule on behalf of the respective original complainants. Both the matters have been filed for quashing the FIRs on merits.

(2.) Criminal Misc. Application no.6867 of 2020 has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for quashing and setting aside the FIR No.11197046200209/2020 registered with Shinor Police Station Vadodara Rural for offences punishable under Ss. 323, 506(2) of IPC and Ss. 3(1)(r), 3(1)(s), 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act), 1989.

(3.) Criminal Misc. Application no.14805 of 2020 has been filed under Sec. 482 of the Cr.P.C. for quashing and setting aside the FIR No.11197046200509/2020 registered with Shinor Police Station Vadodara Rural for offences punishable under Ss. 465, 467, 468, 471, 203, 193, 182, 114 of the IPC.