MANZOOR USMAN QURESHI Vs. RATAN GIRJAGI KHANDALE

JUDGEMENT

(1.) RULE. Rule made returnable forthwith.

(2.) HEARD.

(3.) THE application is hereby partly allowed and F.I.R.No.I-146/2006, registered at Police Station Taluka Jalna to the extent of offence punishable U/s 3(1)(xi) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989, stands quashed. However, the said case to the extent of offences punishable under Indian Penal Code shall proceed as per law.