DHIREN PRAFULBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Patel, the learned APP waives service of notice of rule for and on behalf of the respondent No.1 State of Gujarat. Mr. Bharda, the learned advocate waives service of notice of rule for and on behalf of the respondent No.2original first informant.

(2.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicantoriginal accused, serving as a 'Principal' in the 'Vidya Bharti Pharmacy College', situated at the VillageUmrakh, Taluka Bardoli, DistrictSurat, seeks to invoke the inherent powers of this Court praying for quashing of the criminal proceedings, being Special (Atrocity) Case No.27 of 2015, pending as on today in the Court of the learned Additional Sessions Judge, Bardoli, arising from the F.I.R. being C.R. No.II51 of 2015 registered with the Bardoli Police Station, DistrictSurat, for the offence punishable under Sections3(1)(ix), 3(1) (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The case of the prosecution may be summarized as under: