PUNDLIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forth with. Heard finally by consent of the parties.

(2.) The present petition, has been filed by the petitioner, who is the accused in crime No.74/2006, registered with MIDC Police Station, Jalgaon, Dist.Jalgaon, for the offence punishable under Sections 3(1)(10) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 & 7(d) of the Protection of Civil Rights Act, and Sections 504, 506 of the IPC, for quashing the FIR.

(3.) The complaint is filed by the respondent No.2, alleging that on 22.09.2006, the present applicant has used words against the complainant on the basis of his Caste.