DILIP MADHUKARRAO NAGPURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Ghodeswar, learned Counsel for the applicant and Mr. Sonare, A. P. P. for the respondent No. 1. Respondent no. 2 who is informant has chosen not to put in appearance inspite of service.

(2.) Rule. Heard forthwith by consent of the parties.

(3.) By this application the applicant challenges f. I. R. No. 35/2006 lodged by respondent No. 2 at Police Station, dashashar, Dhamangaon Railway under section 3 (1) (xii) of the Scheduled Castes and scheduled Tribes (Prevention of Atrocities) Act 1989 (hereinafter referred to as "the act. " And under sections 376 (2) (g) read with section 506 of the Indian Penal Code. The challenge is to the extent of registration of crime under section 3 (1) (xii) of the Act.