VIJAY SAHADEORAO WAGHMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application is filed for quashing of First Information Report No. 165/2013 registered by Police Station, Gadge Nagar, Amravati for the offences punishable under Sections 307, 363, 294, 504, 506(B), 323 read with Section 34 of Indian Penal Code, Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Sections 3 and 25 of Indian Arms Act, 1955.

(2.) On 12/6/2013 by issuing notice, this Court directed respondent no.1 not to initiate coercive action against applicant and by further order dated 13/8/2013, respondent no.1 was directed to stay proceedings in the present crime. On 16/7/2018, Shri Bhise, learned Counsel for applicant, made a statement on instructions that chargesheet in this crime is filed against coaccused nos.2 and 3 only and in view of interim order dated 13/8/2013, no chargesheet is filed against applicant.

(3.) It is the case of applicant that alleged incident took place on 6/5/2013 in Golden Kids High School, Amravati where he is working as Head Master. According to applicant, he has worked in the School since 25 years though he is working as Head Master for four years prior to alleged incident.