RAJKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith.

(3.) This is an application under Sec. 482 of the Code of Criminal Procedure challenging the First Information Report bearing No.293/2018 registered with the Non-applicant No.1 - Police Station for the offences punishable under Ss. 324, 506, 504 of the Indian Penal Code read with Sec. 3(1)(r)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.