SHIVKANTH MALIKARJUN DHOLE Vs. ARVIND RAVAN SURYAWANSHI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard Ms. Mhase the learned counsel appearing for the petitioners, Mr. Gastgar the learned counsel appearing for the respondent no.1 and the learned APP for the respondent no.2.

(2.) By the present petition under Article 226 of the Constitution of India read with Sec. 482 of the Cr.P.C. the petitioners have prayed for quashing and setting aside the proceeding bearing RCC No.53/2013 pending on the file of the learned JMFC, Nilanga for the offence punishable under Sec. 341, 342 of the I.P.C. and Sec. 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The present respondent is the original-complainant and the present petitioners are the original accused in complaint RCC No.53/2013. For the sake of brevity the parties to the present petition are referred in their original capacity as complainant and the accused.