LAXMIKANT SHRIDHARRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) With consent, heard finally at the stage of admission.

(2.) This is an application under Sec. 482 of Cr.P.C. to quash the first information report No. 0304 of 2021 registered at Udgir City Police Station, Udgir, Dist. Latur and Special Case No. 16 of 2021 pending before the Ld. District Judge-1 and Additional Sessions Judge, Udgir, Dist. Latur for the offences punishable under Ss. 448, 504, 506 read with Sec. 34 of the IPC and under Ss. 3(1)(g), 3(1)(r), 3 (1)(s) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Heard learned counsel for the applicant, learned APP for the respondent/State and learned counsel for respondent No. 2. We have perused the records and considered the submissions advanced by learned counsel for the respective parties.