VASANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the order dtd. 1/2/2021 passed by the High Court of Judicature at Bombay, bench at Aurangabad in Criminal Appeal No. 09 of 2021.

(3.) In crime registered pursuant to F.I.R. No. 199 of 2020 dtd. 2/10/2020 with Malakoli Police Station, District Nanded, Maharashtra, the allegations are to the effect that the complainant had lent money to one Vasant Kerba Shinde and when he went to ask for return of the money, the complainant was abused by the appellants with remarks over caste of the complainant. Thus, the appellants-accused are alleged to have committed offences punishable under Ss. 323 and 504 read with Sec. 34 IPC and Ss. 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989, ('the Act', for short).