SHARAD SHANKARRAO CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel for the parties. Admit. Considering the fact that relevant material is already present on the record, there is no need to call for the records and proceedings of the court below.

(2.) WITH the consent of the learned Counsel appearing for the parties, the revision application is heard finally. This revision application is preferred by the applicant against the order dated 09.09.2014 passed in Criminal Revision No. 22/2014 by the Sessions Judge, Gadchiroli thereby directing the Chief Judicial Magistrate, Gadchiroli to proceed against the applicant in the matter of a complaint filed by the respondent no.2, under Section 190 of the Criminal Procedure Code, in accordance with law.

(3.) THE applicant is presently working as a Deputy Director (Research), and when he was working in the capacity as a Senior Research Officer, his remarks were called by the Commissioner, Tribal Research and Training Institute, Pune in cases pertaining to caste claims of 4 candidates, who were claiming to be of ' Mana ' Scheduled tribe category. The applicant had submitted his detailed remarks in the matter by his letter dated 24.08.2009 sent to the said Institute. One paragraph of this letter, however, caused much annoyance and indignation to respondent no.2. The relevant observations in this paragraph read thus :