SUNIL YADAVRAO MANDVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith.

(3.) The petitioner/original complainant has approached this Court under Art. 227 of the Constitution of India challenging the order passed by the learned Sessions Judge discharging the accused Nos. 1 to 3 and 5 from the prosecution under Sec. 3(1)(v) or (xv) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and discharging accused No. 6 from the prosecution for the offence punishable under Sec. 3(1)(xv) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Sections 147, 148, 448, 427, 342 and 506 of the Indian Penal Code.