AJITBHAI MANDANBHAI SONARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Mahesh Poojara for the petitioner and learned APP for the respondents State.

(2.) Though respondent No.2 - original complainant is served, none appears on his behalf.

(3.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the petitioner has prayed for quashing and setting aside FIR being C.R.No.11213043210081 registered with Patanvav Police Station, for the offences punishable under Sec. 3(1)(f) of the Scheduled Caste, Scheduled Tribne (Prevention of Atrocities) Act (in short "the Act") as well as all other consequential proceedings arising out of the aforesaid FIR qua the petitioner herein.