SNEHABEN ISHANBHAI GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present writ petition, the petitioners seek quashing of F.I.R. being C.R. No.I-225 of 2017 registered with Manjalpur Police Station, Vadodara City, District Vadodara for the offences punishable under sections 143, 147, 394, 323, 504, 506(2) of the Indian Penal Code, 1860 (the IPC) as well as sections 3(1)(r), (s),(zc) and 3(2)(va) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (the Atrocities Act) as well as all consequential proceedings pursuant to the aforesaid F.I.R. by exercising powers under section 482 of the Code of Criminal Procedure, 1974 (the Cr.P.C.).

(2.) The facts of the case as mentioned in the memo of the application are as under:

(3.) Learned advocate Mr.P.P.Majmudar for the petitioners submitted that in fact the allegations in the impugned F.I.R. are absolutely false and the petitioners have not committed the alleged offences. It was submitted that the impugned F.I.R. has been filed with a view to pressurize the petitioners. Learned advocate further submitted that none of the ingredients of the alleged offences are made out against the petitioners.