SANATKUMAR C DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicant herein prays to quash the complaint registered as II C.R. No.77 of 2009 at J.P.Road Police Station for offences punishable under Section 114 of the Indian Penal Code read with Section 3(1)(X) of the Atrocities Act so far as the present applicant is concerned.

(2.) HEARD learned Advocate Shri Bhairavia for the applicant.

(3.) RESPONDENT No.2 is the complainant in complaint registered as II C.R. No.77 of 2009. His grievance is in special issue of 'Ujjval' published by Gujarat Urja Vikas Nigam Ltd. - in -house magazine some derogatory remarks and words are used qua SC/ST. The complainant has filed complaint against one Devendra Vidja and against Dinesh Patel.