DHANANJAY GOPALRAO BAHERGAONKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present criminal application, under section 482 of the Criminal Procedure Code, the applicant has prayed to quash and set aside the FIR bearing No. B-38/2010 registered with Shivaji Nagar Police Station, Beed for an offence punishable under sections 323, 504 and 506 of the Indian Penal Code with section 3(l)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) In response to the notice issued by this Court, respondent No. 2 original complainant, appeared and filed his affidavit in reply on 2.8.2010.

(3.) Heard learned Counsel for the applicant followed by learned A.P.P. and learned Counsel for respondent No. 2.