PANDURANG S/ORADHAKISHAN SONI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY the present application u/s. 482 of The Cr.P.C. the applicant has approached this Court to quash the FIR (CR No.3/2007), registered in Shirsala Police Station of Dist. Beed u/s. 3(1)(viii) of The SC and ST (Prevention of Atrocities) Act of 1989 (In short, Atrocities Act).

(2.) RECORD shows that Rule was issued in this application on 29/03/2007 with interim reliefs in terms of prayer clause 'D'.

(3.) DURING the course of submissions across the bar, learned counsel for applicant, in view of the undisputed facts, which are referred in paragraphs supra, has taken us through the provisions u/s. 3(1)(viii) of The Atrocities Act, which reads as follows :