ATUL NILKANTH DESHPANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two Revision Applications can be conveniently disposed of by this common order as the applicants in both these Revision Applications are the accused in one and the same case i.e. Special Case No.16 of 2013 pending before the Special Court at Bombay. The applicants had applied for discharge, as contemplated under section 227 of the Code of Criminal Procedure, but the learned Judge of the Special Court, by an order dated 28th July 2014 rejected the discharge application filed by the applicants.

(2.) Being aggrieved thereby, the applicants have approached this Court by filing the above two Revision Applications.

(3.) The case against the applicants arose on a report lodged by the respondent no.2 herein with the Chembur Police Station which was treated as the First Information Report. After completion of investigation, the police have filed a chargesheet alleging commission of the offences punishable under sections 294 of the IPC, 506 II of the IPC, 509 of the IPC read with section 34 of the IPC, as also the offence punishable under section 3(1)(x) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act 1989. (hereinafter referred to as 'Atrocities Act') by the applicants.