SUBHASH TULSIRAM JADHAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE learned counsel for the applicant seeks permission to delete respondent no.2/original complainant. Leave granted.

(2.) RULE made returnable forthwith. Heard finally by consent of parties.

(3.) ON 15/6/2005 one Devidas Gomaji Khadse, resident of Dapuri, Tahsil and District. Washim lodged a report against the applicant, his two real brothers and one unknown person alleging that on 14/6/2005 the applicant and others trespassed into his house, beat him with kicks and fists. The mother and wife of the complainant were also beaten. The applicant and others also abused them on caste. It appears that on the basis of the said report Crime No.56/2005 under Sections 452, 504, 506, 323 r/w 34 of the Indian Penal Code and Section 3 (1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 was registered.