SATTAR KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Salunke, learned counsel appearing for the applicants and Mr. Lokhande, learned APP appearing for the respondent No. 1/State and Mr. Chapalgaonkar, learned advocate for the respondent No.2.

(2.) This is an application under section 438 of the Code of Criminal Procedure, 1973 in connection with Crime No. 101/2017 registered with Majalgaon (Rural) Police Station, District Beed, for the offences punishable under section 323, 504, 506 read with section 34 of the Indian Penal Code and under section 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989.

(3.) The respondent No. 2 filed a complaint to the police station alleging that, he is from Budha community (previously Mahar). He and his brother hold landed property at village Phule Pimpalgaon. It is further alleged that, on 31.03.2017 the informant was watering sugarcane crop. At that time applicants came there and assaulted him as to why he is giving water. It is further alleged that, the applicants also abused on his caste and insult him.