VIJAYKUMAR Vs. STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Following is the prayer in prayer Clause (a) of the present criminal application.

(2.) We have perused the entire F.I.R. carefully. We are satisfied that we should not interfere in the registration of the F.I.R. insofar as offence under Section 420 of the Indian Penal Code is concerned and should grant liberty in favour of the applicant to take up such alternate remedy as is available in law after filing of the charge-sheet, before the competent Court.

(3.) However, we have undertaken the exercise to examine registration of the offence under Section 3(1)(x) of The Scheduled Castes and The Scheduled Tribes (Prevention of Atrocities) Act, 1989 so also filing of the charge-sheet under the provision of the said Act. Upon perusal of the F.I.R., it would be appropriate for this Court to reproduce translated the relevant portions therefrom, which read thus: