SK. AKBAR SK. BISMILLAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Heard finally by consent of the learned counsel appearing for the parties.

(3.) By this application, the applicants (original accused) have approached this Court seeking quashing of First Information Report (FIR), registered against the applicants for offences punishable under Ss. 294 and 506 read with Sec. 34 of the Indian Penal Code (IPC) and Sec. 3(1)(r)(s) and 3(2)(v-a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, (hereinafter referred to as the Act of 1989), as also the charge-sheet filed in pursuance of completion of investigation.