SAU SURYAKANTA RAMESH AJMERA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule, made returnable forthwith. By consent of the parties, heard finally.

(2.) FIR, being Crime No. 06/2010, registered with Deopur Police Station, dist. Dhule, dt.12.4.2010, under Section 3(1)(x) of Scheduled Castes and Scheduled Tribes ( Prevention of Atrocities) Act, 1989 ( hereinafter referred to as SC and ST Act ) and under Section 7 of the Protection of Civil Rights Act, under Sections 504, 506 of IPC, is sought to be quashed and set aside.

(3.) The Petitioner is Principal of the college where Respondent No. 3 is working as a Full Time Teacher by virtue of regular appointment.