VIJAY MADHAORAO PRANJALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Section 482 of the Code of Criminal Procedure, 1973 challenging the order dated 25.06.2014 passed by the Judicial Magistrate First Class, Dharni in Misc. Criminal Application No.24/2012 and First Information Report bearing No.174/2014 registered by the Non-applicant No.1 - Police Station for offence punishable under Section 3(i)(ii)(iii) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 and the Sections 341 , 324 , 352 read with Section 34 of the Indian Penal Code.

(2.) The First Information Report bearing No.174/2014 came to be registered on 20.07.2014 with the allegations that the applicants abused the non-applicant No.2 in the name of caste. It is also alleged in the F.I.R. that four persons were present when the applicants allegedly abused the non-applicant No.2.

(3.) On 22.10.2011 there was F.I.R. lodged by the applicant No.1 against the non-applicant No.1. In the said report, it was stated that the non-applicant No.2 has assaulted applicant No.1 in the school premises.