NAVNATH BABAN TANPURE Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Rule made returnable forthwith. By consent, heard both the sides for fnal disposal.

(2.) The petition is fled for relief of quashing of F.I.R. No. 203/2018 registered with Parner Police Station, District Ahmednagar for the ofences punishable under sections 354 , 323 , 504 of Indian Penal Code (hereinafter referred to as ' I.P.C .' for short. and Scheduled Castes and Scheduled Tribes (Prevention of Atrocities. Act , 1989. The crime is registered on the basis of report given by respondent No. 4, a lady aged 25 years. She has made allegations against the present petitioners who are father and son that on 17.6.2018 after 12.00 noon when she was passing by the side of the house of the petitioners, they gave her calls and they called her to narrow lane situated in front of their house. She has made allegations that for no reason, both the petitioners assaulted her by using fst blows and kicks. She has made allegations that petitioner Sagar touched her upper garment, pulled her towards him and pressed her and molested her. It is her contention that she was pregnant and due to the assault made on her and due to aforesaid act, she had severe pains. It is her contention that the wife of her brother in law rushed to the spot to save her, but she was also assaulted and abuses were given to her and after incident, both the petitioners ran away. As the report was given on 28.6.2018 in respect of incident dated 17.6.2018, this Court had directed to ascertain as to whether any report in respect of this incident was given to police in the past.

(3.) The learned APP produced on record copy of N.C. report dated 17.6.2018 given by the present informant. In that report, she had informed that on that day at about 12.00 noon when she was passing by the road, both the accused had given abuses to her and had given threats of life. Due to such allegations, only N.C. was registered.