PRADEEP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both the proceedings are filed for relief of quashing the direction given by the Caste Scrutiny Committee, Respondent No.2 in order dated 14th/15th June, 2011 to register crime against the Petitioners for the offences punishable under Sections 199 , 200 and 193(2) of the Indian Penal Code.

(2.) Both the sides are heard.

(3.) The Petitioner from Criminal Writ Petition No.687 of 2011 had applied to the Caste Scrutiny Committee for verification of his claim that he belongs to "Kunbi", other backward class. The Petitioner from Criminal Writ Petition No.688 of 2011 is the father of Petitioner from Criminal Writ Petition No.687 of 2011. In proceeding No.3237 of 2010, objection was taken by one Smt. Aruna Hiwaraye that Pradeep does not belong to "Kunbi" caste.