JAYANTIBHAI MAGANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the petitioner does not press for this petition qua offence punishable under Ss. 143, 147, 149, 323, 506(2) of Indian Penal Code lodged pursuant to FIR vide C.R. No. 11209014201172 of 2020 registered with Gambhoi Police Station Accordingly, petition stands disposed of as not pressed qua the aforesaid charges.

(2.) Heard learned advocate for the petitioners and learned APP for the respondent - State. Though served, respondent no.2 has not appeared.

(3.) Learned Advocate for the petitioners taking to the FIR would submit that general allegations are made against the petitioners and no such ingredients of the alleged offence is attracted if the FIR is read at its face value. In regards to the allegations made under the Atrocities Act, learned advocate for the petitioner would submit that FIR does not disclose the fact that any derogatory words was used by the petitioner to lower the caste of the first informant. Learned advocate for the petitioner would submit that if the FIR is read as it is no such ingredients of the alleged offence is found prima facie to have been attracted qua the petitioner and therefore by making above submissions, he would submit to allow this petition and to quash the FIR.