NATHABAI TUKARAM GAVALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent.

(2.) The petition is filed for quashing of the FIR to the extent it relates to registration of offence punishable under Section 3(i)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Though served, respondent No. 4 is absent.