RAMESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, it is required to be noted that, present applicants has not pressed for this application insofar as the offence punishable under the IPC as per order dtd. 22/01/2020 passed by the co-ordinate Bench of this Court. Thus, this application is confined to the offence punishable under the Atrocities Act.

(2.) By way of this petition, under Sec. 482 of the Code of Criminal Procedure, the petitioners have prayed for quashment of the FIR being C.R. No. I-1 of 2020 (11993010200004) registered with Rapar Police Station against the applicants for the offences punishable under Sec. 3 (1)(r) , 3(1)(s) , 3(2)(5)(a) of The Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989.

(3.) The short facts of the case as emerging from the FIR are that petitioners with the connivance of each other intercepted the first informant by keeping grudge over the earlier dispute and gave filthy abuses lowering his caste, as also gave kick and fist blows and in furtherance thereof org. accused no.2 caught hold of the complainant and org. accused no.1 caused injuries with knife to the first informant on his left hand and chest and also adduced threat of killing his cousin.