DEEPAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This application is seeking quashing of First Information Report ('FIR') vide crime No. 374/2019 registered with Police Station Gadchandur, Tah. Korpana, Dist. Chandrapur for the offence punishable under Ss. 354(A) of the Indian Penal Code, Ss. 3 (1)(i) , 3(1)(w)(i) , 3(1)(w)(ii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 ('Atrocities Act').

(3.) The applicant would urge that the allegations levelled in the Police Report are totally false and fabricated. The criminal prosecution is manifestly attended with malafides with a view to pressurize the applicant from withdrawing his earlier prosecution for the offence of theft. Moreover, it is submitted that at the relevant time, the applicant was at his service place and thus, the entire incident is false and imaginary. On the other hand, the learned APP and learned counsel appearing for informant would submit that the informant has specifically narrated the occurrence in her report and the aspect of alibi is a matter of defence. There is sufficient material to put the applicant on trial.