JAYWANT KESHAV KALEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned proxy counsel for Advocate Shriram Chaudhary once again seek an accommodation. The two orders on record i.e. order dtd. 15/12/2022 as well as order dtd. 22/2/2023, reveal that in order to accommodate him, the proceedings were adjourned. However, on the third occasion, I am not inclined to grant indulgence.

(2.) The appellant face accusations u/s.3(1)(c) of Scheduled Caste Scheduled Tribes (Prevention of Atrocities) Act, 1989, in a C.R registered with Kudal police station at the instance of Sou. Sneha Sunil Thakur (complainant), who claim to be belonging to Scheduled Tribe. It is informed that on the investigation being completed, the charge-sheet is filed and two more Sec. i.e. Sec. 3(1)(m) and 3(1)(y) are inserted.

(3.) The complainant is a Sarpanch of Gram Panchayat, Kadaval, since last four years and perusal of the FIR would reveal a long drawn dispute between the complainant and her family one one hand, and the appellant on the other.