SHAILENDRA BANKEBIHARI SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Petition under Article 226 of Constitution of India read with Sec. 482 of Criminal Procedure Code, 1973 ('Cr.P.C.'), the Petitioner is seeking relief of quashing and setting aside the FIR bearing CR No.189 of 2022, dtd. 27/12/2022, registered with Pali Police Station, Taluka Sudhagad, District Raigad, under Ss. 3(1)(r), 3(1)(s) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Sec. 504 of the Indian Penal Code, 1860.

(2.) Heard Mr. Rajiv Chavan, learned senior Advocate for the Petitioner and Mr. Vinod Chate, learned APP for the Respondent No.1-State. Perused entire record and the Affidavit in Reply filed by the Respondent No.2 dtd. 21/8/2023.

(3.) Record indicates that, by an Order dtd. 14/2/2023, this Court had directed that, the investigation of the present crime to continue however chargesheet will not be filed without leave of the Court. The said relief was thereafter continued from time to time. By an Order dtd. 1/12/2023, the Petition was admitted and the ad-interim relief granted by Order dtd. 14/2/2023, was confirmed as interim relief.