PRAVINBHAI GORDHANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule for the respondent-State. Learned advocate Mr.P.V.Patadiya waives service of rule for the respondent no.2.

(2.) The present application has been filed seeking quashing of the FIR registered at Anand Rural Police Station, District Anand being C.R. No.II-3068 of 2014 for the offences punishable under Sections 323, 504, 506(2) and 114 of the Indian Penal Code, 1860 ('the IPC' for short) and under Section 3(1)(x) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for short 'the Atrocities Act').

(3.) The brief facts of the case leading to filing of the present application are as under: