SACHIN SUBHASH PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE made returnable forthwith. Heard by consent.

(2.) BY way of present application, the applicant is seeking quashing of the F.I.R. for the offence punishable under Section 3(1) (x) of the Scheduled Caste & Scheduled Tribes (Prevention of Atrocities) Act, 1989, (For short, "the Act") read with Section 323 and 504 of the Indian Penal Code.

(3.) THE learned Counsel for the applicant submits that since caste of the complainant is not mentioned in the complaint, the F.I.R. for the offence punishable under Section 3(1)(x) of the Act could not have been registered. He, therefore, submits that the F.I.R. is liable to be quashed.