JAYANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Proceeding - Criminal Application No. 1517/2020 is filed for the relief of quashing of the first information report No. 308/2020 registered with Rural Police Station, Ambajogai Dist. Beed, for offences punishable under Sections 324, 323, 504 of the Indian Penal Code and U/s. 3(1)(r), 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. The crime is registered on the basis of the report given by respondent Chhagan Kashiba Kalunke in respect of incident dated 18th August 2020.

(3.) Proceeding - Cri. Appln. No. 1518/2020 is filed for the relief of quashing of the F.I.R. No. 309/2020 which is registered in the same police station for offences punishable under Sections 380 and 327 of I.P.C. This crime is registered on the basis of the report given by Govind Patil and this report is given in respect of incident dated 18th August 2020.