DIVYAM HARISHANKAR SAMARIT Vs. JUIELI PRADIP MASRAM

JUDGEMENT

(1.) Heard Mr. C. B. Barve, learned Counsel for the applicant, Mr. A. S. Chakotkar, learned counsel appointed for respondent No.1 under the Legal Aid Scheme, and Mr. T. A. Mirza learned Additional Public Prosecutor for the State.

(2.) Rule. The rule is made returnable forthwith at the request of and with the consent of the learned Counsel for the parties.

(3.) Mr. C. B. Barve, the learned Counsel for the applicant at the outset submits that the challenge in this application is restricted to the application of Section 3(1)(g) or for that matter any other provision of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the said Act).