B CHAKRABARTI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Manohar learned counsel for the applicants, Mr. Sonak, learned A.P.P. for respondent No. 1 and Mr. Malke, learned counsel for respondent No.2.

(2.) Rule. By consent heard forthwith.

(3.) By this application under section 482 of the Code of Criminal Procedure ("the Code" for short) the applicants seek quashing of F.I.R. dated 20.7.2006 registered at Gadge Nagar, Police Station, Amravati under Section 3(l)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ("S.C& ST Act" for short) and Section 7(l)(d) of the Protection of Civil Rights Act, 1955. The applicants are holding the post of Chairman-cum-Managing Director, General Manager-cum-Deputy General Manager, Manager, General Man-