PRADEEPBHAI VIKRAMBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants have prayed to quash and set aside the FIR being II-C.R.No.48 of 2019 registered with Dhrangandhra Taluka Police Station, Surendranagar for the offences under Ss. 323 , 506(2) and 114 of Indian Penal Code, Sec. 3(1)(r)(s), 3(2)(va) and 3(1)(za)(c) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for short "Atrocities Act") and Sec. 135 of Gujarat Police Act and all the consequential proceedings arising therefrom.

(2.) Brief facts of the case is as under :-

(3.) Learned Senior advocate Mr.Tejas Barot for the petitioners submitted that the petitioners have not pressed the petition qua offence registered under the provisions of Indian Penal Code , which is recorded in the order dtd. 21/8/2019.