RAJENDRA GYANDEV RAJGIRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate Mr.Raghute for the applicant and learned APP Mr.Doifode for the non-applicant-Police Station and Mr.Nitesh Dolas, Advocate for non-applicant No.2.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned Advocates for the parties.

(3.) Both the applications have been filed by the original accused invoking inherent powers of this Court under sec. 482 of the Code of Criminal Procedure for quashing First Information Report (FIR) vide Crime No.560 of 2021, dtd. 10/09/2021, registered at the behest of respondent No.2 for the offence punishable under Sec. 452, 354, 506, 427 and 201 read with sec. 34 of the Indian Penal Code (for short IPC) and Sec. 3(1)(r), 3(1)(s), 3(1)(w)(i) and 3(2)(v-a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for short "Atrocities Act") with Mouda Police Station, District Nagpur and also the charge-sheet No.127 of 2022, which was registered as Special Case No.286 of 2022, pending before the Special Judge under the Atrocities Act, Nagpur.