PARVAT SUKHDEO CHATARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The applicants seek to quash the f. I. R. No. 83/2006 registered by Police Station telhara, Distt. Akola.

(3.) A few facts may be given as follows -On 23/11/2006, the complainant sadanand, his brothers Devanand and Shankar had come to Telhara court to appear before the magistrate in a case under Section 324 of i. P. Code. In the evening, on their way back home to village, they came to the Auto rickshaw stand at Telhara. While they were standing there, it is alleged that, they were assaulted by sudhir Chatare, Shriram Chatare and Prashant chatare. They abused them saying 'mahare, dhedge' etc. It is also urged that Sudhir chatare assaulted Sadanand Poharkar with some weapon by which Sadanand suffered injury. It is next alleged that the accused persons belong to Maratha community. It is this F. I. R. that is sought to be quashed.