IBRAHIMBHAI USMANBHAI MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants pray for quashing and setting aside the impugned FIR being C.R.- II No.70 of 2018 registered with the Sanand Police Station, District : Ahmedabad (Rural) for the offences punishable under Ss. 504 and 506(2) of the Indian Penal Code and Ss. 3(1)(r), 3(1)(s), 3(2)(v)(a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act .

(2.) Respondent No.2 - complainant - Shri Babubhai Somabhai Parmar (Vankar) is present before the Court and admits the correctness and genuineness of the affidavit filed by him through his learned advocate. Learned advocate Mr.Pathan identifies respondent No.2 and confirms the correctness and genuineness of the affidavit filed by the complainant.

(3.) Learned APP objects quashment of present proceedings on the premise of settlement.