RAMESH S/O DHONDIRAM AURANGE Vs. STATE OF MAHARASHTRA, THROUGH POLICE INSPECTOR, SHIVAJINAGAR POLICE STATION

JUDGEMENT

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

(2.) Present application has been filed by original accused persons for quashment of the first information report lodged at the instance of present respondent no.02 vide Crime No. 0071/2018, registered with Shivajinagar Police Station at Nanded, on 08.04.2018, for offences punishable under Sections 354, 504, read with Section 34 of the Indian Penal Code.

(3.) The applicants are government servants. They are serving as Assistant Commissioner of Fisheries and Assistant Fisheries Development Officer, respectively. Applicant no.01 is authorized to give approval to allotment of tanks, lakes to Fisheries Societies. There is a tank situated at village Martala which is within the jurisdiction of Bhoi Samaj Macchhimar Society. Respondent no.02 belongs to Walmiki Macchhimar Society, whose jurisdiction is Sugaon Tank in Loha Taluka. Some ladies, including respondent no.02 and gents from Walmiki Macchhimar Society, Sugaon, went to the office of Assistant Commissioner of Fisheries, on 28.02018 before the office could be opened. When the officers from that office wanted to open the office around 10.00 a.m., members of Walmiki Macchimar Cooperative Society obstructed them.