PRADEEP ROHIDAS SONWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present application is filed for quashing the further proceedings in r. C. C. No. 91/2001 pending before the learned judicial Magistrate, First Class, Navapur.

(2.) Brief facts of the case are as under :- On 30th June, 2001 after midnight a riot broke out in front of the Poolgama parlour between the members of Hindu and Muslim community wherein the second respondent was involved in the activities of riot and therefore, the complaint was filed against the second respondent and his other accomplices vide crime No. 53/2001 and cross complaint was also filed against the Muslim members vide crime No. 54/2001 at the Navapur Police Station where the present applicant was in-charge.

(3.) On 7th August, 2001, the second respondent filed a private complaint before the judicial Magistrate, First Class under sections 323, 342, 220, 504. 506. 193 of Indian Penal code and under section 147 of the Bombay police Act against the applicant and on the same day i. e. on 7th August, 2001 the learned Judicial magistrate, First Class issued process against the petitioner/applicant in Regular Criminal Case no. 91/01. Hence, this application is filed by the applicant for quashing the proceedings and the complaint filed by the second respondent.