JAIPRAKASH SATYANARAYAN GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, heard finally with consent of parties.

(2.) This is an application under section 482 of the Code of Criminal procedure.

(3.) The applicant is a government servant, serving as an Engineer with the municipal Council, Gondia. It is alleged that on the day of incident one Amol dongre along with Rakesh Thakur had come to the office of the Municipal council and were discussing some matters with the Chief Officer of the said municipal Council. The applicant, who is an engineer in the Municipal Council also came there. Non-applicant-Amol Dongre complained that no care is being taken of the wards in which they live. It is said that upon this, the applicant got enraged and said that all works, in fact, are done in the locality where Mahars live. It is alleged that Mr. Dongre, the complainant, chastised the applicant that he should not use such language. Thereafter, Mr. Amol Dongre lodged the complaint with the police, upon which offence being Crime No. 3051/07 has been registered by Gondia Police. The offence is registered under section 3 (1) (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. The applicant seeks to quash the said F. I. R.