(1.) Rule. Rule made returnable forthwith. Heard fnally with the consent of the learned counsel appearing for the parties.
(2.) Heard the learned counsel for the parties.
(3.) The issue involved in these two Writ Petitions is common and therefore disposed of by a common judgment. First Information Report ('FIR' for short) No.I-30 of 2020 registered with the Goregaon Police Station, Raigad for ofences punishable under Sections 504 , 506 and 34 of the Indian Penal Code, 1860 and under Section 3(1)(r)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 is by Respondent No.2-Mrs. Pratibha Pandurang Mahale in Criminal Writ Petition St. No.4109 of 2020 against the Petitioners therein.