HARISHBHAI RAMANBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant has approached this Court seeking quashment of the first information report being IC.R. No.90 of 2016 registered with Khatodara Police Station, District Surat, for the offences punishable under sections 406, 420, 465, 467, 468, 471 and 120B of the Indian Penal Code and sections 3(2)(v) and 3(1)(iv)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. It is the case of the applicant that he has not received any benefit in relation to the transaction which is the bone of contention. The accused Manharbhai Muljibhai Kakadia is the beneficiary of the entire transaction. He was the person behind the entire project. The present applicant acted as a Mediator in connection with the entire dispute and he has been unnecessarily made a scapegoat.

(2.) On earlier occasion, this Court while dealing with Special Criminal Application No.2820 of 2016, on June 24, 2016 passed the following order:

(3.) It can be, thus, noticed that the first information report has been lodged before Khatodara Police Station and Special Criminal Application No.2820 of 2016 was preferred, wherein also the reference of earlier petition being Special Criminal Application No.200 of 2014, was made and this Court passed an order on December 03, 2015.