SAMBHAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally.

(2.) It is also canvassed by the petitioner, the assault on him was talk of the town and has even emerged in the local newspaper. He was required to be admitted at Sushrut Hospital, Ahmadpur for few days.

(3.) It is alleged, as a counter to the said prosecution, Shri Ambadas Gulave influenced his employee Nitin Chikte, a person belonging to Scheduled Caste/Scheduled Tribe to file FIR for infraction of provisions of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Act of 1989). Consequently, a FIR vide Crime No. 3007/2008, was registered on 19.7.2008 at about 13.15 hrs. Copy of the FIR illustrate, said Nitin had approached concerned Police at Kingaon, on 17.7.2008 at 22.00 hours. After preliminary investigation and recording of the statement, chargesheet in the said crime was filed.