MANJUSHA KISHOR DESHBHRATAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. Heard finally by consent.

(2.) By this application, applicants are seeking quashing of FIR in connection with Crime No.442/2022 registered with the non-applicant No.1 police station for offences under Ss. 504 and 506 of the IPC and under Sec. 3(1)(r) and 3(1)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The crime is registered on the basis of a report lodged by non-applicant No.2 (the complainant) on allegations that applicants are residing in the same apartment wherein she is residing and they used to raise quarrel quarrel with her and threatened her. On the day of the incident also, i.e. 30/12/2002, at about 1:30 pm, when she was at home, applicants came at the gate and abused her by saying that, [XXXXXXXXXXX] and also abused her in a filthy language.