KRISHNAPAL YASHPAL SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petitions have been filed by the petitioners-original accused under Section 482 of the Code of Criminal Procedure, 1974 ("the Code" for short) seeking quashing and setting aside the F.I.R. being C.R.No.I-228 of 2017 registered with Bapod Police Station, Vadodara for the offences punishable under sections 321, 336, 374 and 114 of the Indian Penal Code, 1860 ("the IPC" for short) and Section 3(1)(h) and Section 3(2)(va) of the Scheduled Caste and the Scheduled Tribes (Prevention of Atrocities)Act, 1989 ("the Atrocities Act" for short).

(2.) The petitioner of Special Criminal Application No.8894 of 2017 is the accused no.1, who is Assistant Manager in Larsen & Toubro Limited ( "L & T" for short), whereas petitioners of Special Criminal Application No.8908 of 2017 are the accused nos.2 to 5, who are the employees of M/s. Aravon Services Private Limited ("Aravon" for short).

(3.) The brief facts as alleged in the impugned FIR are as under:-