SITARAM Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard learned counsel appearing for the respective parties.

(2.) The Applicant No.1 Sitaram Madhavrao Wagh and Applicant No.2 Raosaheb Trimbak Tarde, filed present Criminal Application praying for quashing the complaint and the proceedings of Crime No.5 of 2006 registered under Section 354 read with 34 of the Indian Penal Code and Section 3(1)(xi) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. During the pendency of the Application, prayer clauses were amended and it was further prayed that criminal proceedings bearing S.T.C. No.554 of 2008 (S.C.C. No.554 of 2008 "State vs. Sitaram and ors.) pending before the Judicial Magistrate, First Class, Ambad for the offences punishable under Section 354 read with 34 of I.P.C., be quashed and set aside.

(3.) The learned Single Judge had granted interim stay in terms of prayer clause (C) on 1st February 2006, which reads as under: