PRAMOD S/O HARI (HARIBHAU) KHAIRNAR Vs. STATE OF MAHARASHTRA, THROUGH POLICE STATION, SATARA, TALUKA & DIST AURANGABAD

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard finally.

(2.) Present writ petition is preferred under Articles 226 and 227 of the Constitution of India as well as under Section 482 of the Code of Criminal Procedure, 1973, for quashing the first information report bearing Crime No. 0287/2018, registered with Police Station, Satara, Taluka & District Aurangabad, for offences punishable under Sections 323, 324, 504, 506 of the Indian Penal Code and Section 3(1)(x) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 [For short, "Atrocities Act"].

(3.) Respondent no.02 is the informant who had filed Criminal Misc. Application No. 35 of 2017 before the District & Sessions Court, Aurangabad, against the present petitioner. It was alleged in the said complaint, that accused is a builder by profession and informant is a labour doing electric fitting work. The informant used to do electric fitting work in the flats constructed by accused.