SUNIL SHANTILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition seeking quashment of FIR bearing C.R. No. I-112 of 2018, registered at Dahod Town Police Station for the offences punishable under Sections 406 and 420 of the Indian Penal Code and under Section 3(1)(h) of the Schedule Castes and the Schedule Tribes (Prevention of Atrocities) Act, (to be referred as 'Atrocities Act').

(2.) The brief facts as urged in the present petition are as under:

(3.) This Court has heard both the sides. Learned advocate Mr. Kapadia appearing for the applicant has urged that the proceedings is of the civil nature and the same may be quashed. He has relied on the decision of the Apex Court to urge that the civil dispute will be raised before the Municipality.