GIRISH BHAURAO SALUNKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Both these applicants have been filed for quashing the first information report lodged at the instance of non-applicant no.02 bearing C.R.No.136/2017 registered with West Deopur Police Station, Dhule, for offences punishable under Sections 305, 306, read with Section 34 of the Indian Penal Code, Section 3(2)(v) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989, and Section 4(i)(r) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.

(3.) Both the applicants run coaching classes. The applicant in criminal application no. 0033 of 2018 runs a coaching class by name, Sankalp Classes, in which he deals with physics subject. He has eight batches a day comprising of 60 boys and girls each. The applicant in criminal application no. 0497 of 2018 runs coaching classes for NEET examinations and he deals with chemistry subject.