SUDHAKAR MURLIDHAR PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Application has been filed for quashing the Charge-sheet No.50 of 2025 i.e. the proceedings in Special Case No.22 of 2025, pending before the learned Special Judge under the Atrocities Act/Additional Sessions Judge, Amalner, District- Jalgaon, arising out of the First Information Report (for short "the FIR") vide Crime No.46 of 2025, registered with Amalner Police Station, Taluka-Amalner, District-Jalgaon, on 10 th February 2025, for the offence punishable under Ss. 351(2), 352, 189(2) of the Bharatiya Nyaya Sanhita and Ss. 3(1)(r), 3(1)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act (for short "the Atrocities Act").

(2.) Heard learned Advocate Mr. Suryawanshi for the applicants, learned APP Mr. Kulkarni for respondent No.1 and learned Advocate Mr. Sonkawade for respondent No.2.

(3.) Before we proceed to take the case and the submissions for consideration, the admitted fact is that respondent No.2 - informant and the applicants are the teachers serving in Shivaji High School and Junior College, Tambepura, Amalner.