RAVINDRA GANESH UMALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Returnable forthwith. Heard Finally with consent of parties.

(2.) The petitioner seeks to quash the First Information Report No.302/2006 lodged with Police Station, Tamgaon, Distt.Buldhana.

(3.) The petitioners are resident of village Tunki in Taluka Sangrampur, Distt.Buldhana. Complainant Bhaskar Nimbholkar is also the resident of village Tunki. He is a Press Reporter and working with 'Dainik Lokmat'. As a Reporter, he has published many news item with regard to the working of Gram-panchayat of Tunki. He alleges that he is a member of minority community and the people from majority community prevent him from doing social work. He alleges that there was murderous attack on him on 6/3/2006. The present applicants conspired together and assaulted the complainant/ respondent through petitioner Ravindra. When the respondent's brother came to his rescue, he was also assaulted with pipe. He suffered serious injuries. He alleges further that the petitioners abused him in the public square saying . You Chambhardya, you will not be allowed to live.. On such report being lodged, police registered an offence under Section 3(i)(xi) of the Scheduled Caste and the Scheduled Tribes (Prevention of Atrocities) Act and other Sections of Indian Penal Code. It is this F.I.R. that is sought to be quashed.