RANJIT ALIAS RAJARAM HANDLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Adv. Shri R.N. Dhorde i/b. Adv. Shri V.S. Kadam for the petitioner, A.P.P. Shri B.V. Wagh for respondent Nos. 1 to 3 and Adv. Smt. A.S. Mantri, for respondent No. 4.

(2.) Rule. Rule made returnable forthwith. With consent of learned advocates appearing for the parties, the petition is heard finally at the stage of admission.

(3.) This is a petition for quashing F.I.R. filed by respondent No. 4 against the petitioner, which is registered as C.R. No. 3015 of 2009 by Latur Gramin Police Station for offence punishable under Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "Atrocities Act") and under Sections 323, 504 and 506 of the Indian Penal Code (for short "I.P.C.").