ABDUL NAZIM ABDUL RAUF Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. By consent of Mr. Parth L. Sagdeo, learned counsel for applicant, Ms S.V. Kolhe, learned APP for Respondent/State and Mr. C.A. Babrekar, learned counsel for respondent No.2, the application is taken up for final hearing at the stage of admission.

(2.) In the present matter, at the instance of respondent No.2, an offence came to be registered against the present applicant for the offences punishable under Ss. 500 and 506 of Indian Penal Code, 1860, and Ss. 3(1)(r), 3 (1)(u) and 3(1)(zc) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act of 1989')

(3.) The applicant approached before this Court with the submission that the allegations levelled against him was never uttered by him with any criminal intention. Secondly, even if the said allegations are taken at their face value and accepted its entirety, no offence under the Act of 1989 is made out against him. Hence, he seeks indulgence of this Court to quash and set aside the criminal proceedings registered against him in the matter.