SIDDRAMAPPA ANANDRAO MULE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. With consent of the learned counsel for parties, matter is taken up for final hearing immediately.

(2.) HEARD the learned counsel for both sides.

(3.) THE applicants have preferred the present application under Section 482 of Cr.P.C. seeking to quash the F.I.R. and registration of offence to the extent of offence punishable under Section 3(1)(x) of Atrocities Act on the ground that the basic ingredients require for registration of the said offence, are not made out from the F.I.R. and therefore, neither the offence under the said Section could be registered nor the investigation could be carried out.