SAMATBHAI VELABHAI RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable on 14.06.2017. Learned APP Mr.Dharmesh Devnani waives service of Rule on behalf of the respondent No.1.

(2.) Heard Mr.Ashsh M. Dagli, learned advocate for the applicants and learned APP for the respondent- State.

(3.) This Criminal Misc. Application has been moved by the applicants-original accused in the FIR filed by the respondent No.2 herein - complainant before Adesar Police Station, being C.R. No.I-28/2017, for the offence punishable under Section 306, 114, 506(2) of the Indian Penal Code, read with section 3(1) (r), (2), 5(a) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities Act).