RAMCHANDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Present proceeding is fled for relief of quashing of F.I.R. No.191/2018 registered with Jamkhed Police Station, Tahasil Jamkhed, District Ahmednagar for ofences punishable under section 354 of Indian Penal Code and sections 3 (1.(R.(S. and 3 (1.(w.(I. of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities.(Amendment. Act , 2015. Relief is also claimed for quashing of the case fled in this crime which is bearing R.T.C.No. 472/2018 and which is pending in the Court of learned Special Judge created for trial of such ofences.

(3.) The crime is registered on the basis of report given by one lady, who was aged about 40 years at the relevant time. The incident took place on 1.6.2018. According to her, on that day Gramsevak of Village Panchayat Jawala gave her abuses by taking the name of her caste, gave abuses in flthy language and due to the flthy language used by the Gramsevak, she felt molested. It is her contention that after 1.6.2018 when she went to Village Panchayat Ofce, again Gram Sevak took the name of her caste and gave abuses and again used flthy language and on this occasion, he held her hand and molested her. She has mentioned two incidents and the second incident took place on 9.7.2018, according to her.