KAMLESH TULSIRAM WAGADRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Issue Rule, returnable forthwith. Ms. S. N. Thakur, learned Additional Public Prosecutor waives service of notice for non-applicant no. 1 and Mr. M. N. Ali, learned Advocate waives service of notice for non-applicant no. 2. With consent of learned counsels for the parties, the application is taken up for final hearing.

(3.) By present application, the applicants are seeking to quash charge-sheet in Crime No. 529/2022 for the offences punishable under Ss. 376(2)(n), 377, 506, 509 and 323 read with Sec. 34 of the Indian Penal Code, 1860 (for short 'IPC') and Ss. 3(1)(w)(i), 3(1) (w)(ii), 3(1)(r), 3(1)(r)(s), 3(1)(s), 3(2)(5), 3(2)(5)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Atrocities Act').