RAVAL BHARATBHAI KANJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, it is required to be noted that, present petitioners have not pressed for this application insofar as the offence punishable under the IPC. 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. II - 91 of 2015 registered with Becharaji Police Station against the petitioners for the offences punishable under the provisions of the Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989.

(3.) Heard learned advocate for the petitioners and learned APP for the respondent - State.