DALJIBHAI VAGHJIBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Special Criminal Application No.5524 of 2017 is filed by the applicant/s under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside the impugned FIR being CR-II No.49 pf 2017 registered with the Chapi Police Station, District : Banaskantha for the offences punishable under Ss. 323, 294(B), 506(2) and 114 of Indian Penal Code and Ss. 3(1)(r) and 3(2)(v)(a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act .

(2.) Criminal Misc. Application No.17976 of 2017 is filed by the applicant/s under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside the impugned FIR being CR-II No.48 pf 2017 registered with the Chapi Police Station, District : Banaskantha for the offences punishable under Ss. 294(B), 506(2) and 114 of Indian Penal Code and Ss. 3(1)(r) and 3(2)(v)(a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act .

(3.) Rule. Learned APP and learned advocates waive service of notice of rule for the respective respondents. Learned APP objects quashment of present proceedings on the premise of settlement.