RAMESH TUKARAM BHARATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard learned Advocates for the parties finally, by consent.

(2.) Present application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashment of the First Information Report as well as the entire proceedings against the applicants.

(3.) Present respondent No.2 is the informant, who had lodged First Information Report vide Crime No.389/2020 on 24/9/2020 with M.I.D.C. Latur Police Station, Dist. Latur, for the offence punishable under Ss. 323, 504, 506 read with Sec. 34 of the Indian Penal Code, 1860 and under Ss. 3(1)(r), 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (In short, "the Atrocities Act") in respect of an incident that had allegedly taken place on 19/8/2020.