MANALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard finally forthwith by consent of learned counsel of all the parties.

(2.) In both the above Criminal Applications, the power of this Court under Section 482 is invoked seeking that First Information Report ­ Crime No.0251 dated 27.04.2019 registered by the M.I.D.C. Police Station, Nagpur for the offences under Sections 3(1)(x) and 3(1) (xiv)of the Scheduled Caste and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "said Act of 1989") be quashed. The said F.I.R. has been registered on the basis of complaint made by the respondent No.2. As the First Information Report sought to be quashed in both the applications is one and the same, both the criminal applications are heard together and being disposed of by this common judgment.

(3.) As far as Criminal Application No.477 of 2019 is concerned, the applicant No.1 is the Principal of Rajiv Gandhi College of Engineering, Wanadongri, Nagpur (hereinafter referred to as "said college"), the applicant No.2 is the Head of the Mechanical Department of the said college and the applicant No.3 was working as Administrative Officer in the said college from 24.05.2013 to 03.09.2018 and had discharged his duties as Presenting Officer in the departmental enquiry held against the respondent No.2. The applicant in Criminal Application No.570/2019 was appointed as the Enquiry Officer in the said departmental enquiry held against the respondent No.2.