SAJJAD AHMED PANDOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petition under Article 226 of the Constitution of India has been preferred by the petitioners herein ? original accused to quash and set aside the impugned FIR being C.R.No.I-61 of 2010 registered with Palsana Police Station for the offences punishable under Section 366 of the Indian Penal Code as well as Section 3(1)(12) of THE Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act,1989.

(2.) TODAY when the present petition is taken up for final hearing, Mr.L.B.Dabhi, learned Additional Public Prosecutor appearing on behalf of the State and Investigating Officer, under the instruction from the concerned Investigating Officer, has stated at the bar that after investigation is concluded, the Investigating Officer has submitted "C" Summary Report, which is pending for consideration before learned Magistrate.