SACHIN Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, criminal application is heard finally.

(2.) Learned APP is also heard.

(3.) This petition under Section 482 of the Code of Criminal Procedure is filed for quashing and setting aside FIR in Crime No.II- 45 of 2014, registered with Kannad Police Station (Rural), Taluka Kannad, District Aurangabad, for the offences punishable under Sections 323 read with 34 of the Indian Penal Code and Section 3(1) (x) and (xi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.