RAHUL PUNJABRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Advocate for the applicant and the learned APP for the State.

(2.) THE applicant is seeking quashing of C.R. No.556 of 2008 registered with Powai Police Station. THE said case is under Sections 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and under Sections 504 and 506(II) of I.P.C.

(3.) IN addition to the above, it is noticed that the complainant had not stated anywhere that the applicant-accused does not belong to Scheduled Caste or Scheduled Tribe. Thus the caste of the accused has not been brought on record.