VINUBHAI HARJIBHAI VASANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('Code' for short) praying to quash and set aside the impugned FIR being C.R.- II No.- 15 of 2018 registered at Vadia Police Station, District : Amreli for the offences punishable under Ss. 323 and 504 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 ('the Atrocities Act' for short).

(2.) The brief facts of the prosecution are that, on 13/3/2018, the son of the complainant viz., Vishal along with his two friends went outside from the home to attend the natural call in the field of the applicant and therefore, the applicant got infuriated, came to the house of the complainant and beaten Vishal. When other persons intervened, the applicant left the place of incident. While leaving the place of incident, he threatened Vishal that not to come to his field again. Hence, the impugned complaint.

(3.) Heard learned advocates.