RAVINDRA GANESH UMALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard finally with consent of the parties. Cril.appln.No.2004/06.

(2.) This is an application under Section 482 of the Code of Criminal Procedure for quashing the F.I.R. registered by the Police under Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) It is alleged that on the date of incident one Gajanan Nimbolkar had gone to his field. He came to know that Chandurkar & Co. is quarrelling at his house. On his way home, one Assalsing Tarasingh and Sanjay Zalte met him. They said to him that he should not go home because Chandurkar and Company is standing there and they are about to assault him. The complainant therefore did not go home. He, however, went to neighbour's house and was watching what was going on infront of his house. It is alleged that the present applicants were standing outside along with 20 to 25 people who belonged to Kunbi caste were abusing his wife. They were abusing the complainant in the name of his caste. The wife of the complainant, therefore, fell unconscious. They were also saying to wife of the complainant to take the complainant out of the house so that they can kill him. The complainant then lodged a report with the police.