PRAMODBHAI MURLIDHARBHAI PATHAK 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.No.11199021211854 of 2021 registered with the Ankleshwar G.I.D.C. Police Station, District : Bharuch for the offences punishable under Ss. 323, 325, 504, 506(2) and 114 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 there was a quarrel between the children - who are minors while playing cricket and therefore, the applicant, along with other, came there and beaten the son of the complainant and uttered words by naming towards his caste. Hence, the impugned complaint.

(3.) Heard learned advocates. Rule. Learned APP waives service of notice of rule on behalf of the respondent - State. Though served, the complainant has chosen not to appear and contest this petition before this Court.