JAGDISHBHAI RAMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petitions are filed by the respective accused persons pursuant to the FIR being C.R.No.II/80 of 2019 filed before Panshina Police Station, Surendranagar, for the offences punishable under Ss. 323, 504, 506 (2), 509 and 114 of the Indian Penal Code and under Ss. 3 (2) (5) (a) and 3 (1) (R) (S) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ("the Act" for short). Such complaint is filed on 12/11/2019, which is registered. Being aggrieved by it, present petitioners, who are working with the complainant in the same school, have preferred present petitions.

(2.) The brief facts of the case are as under:-

(3.) Heard learned advocates, Mr.Jagdish Mir, Mr.K.R.Patel and Mr.Y.J.Patel for the petitioners of the respective petitions, learned advocate, Mr.Kevalsinh Rathod for the complainant and learned APP, Mr.Soaham Joshi for the respondent-State.