KAILAS POPAT Vs. TRYAMBAK KANGA

JUDGEMENT

(1.) This application is filed with prayer to quash and set aside the orders dated 27-8-1998 and 9-9-1998 passed by the Additional Sessions Judge, Dhule in Special Case No. 93/1998.

(2.) The background facts of the case are as under :-

(3.) It is the case of the applicant that the respondent No. 1 filed complaint under sections 504, 506(1) of the Indian Penal Code and under section 3(l)(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Act" for brevity) before the Additional Sessions Judge, Dhule bearing Special Case No. 93/1998, alleging that the complainant Tryambak since last 2 years serving as teacher at Nilghavan. The present applicant is first assistant teacher. It is further alleged that the Headmaster of the school is under the influence of present applicant, therefore, even if the complainant came late in the school only by two or four minutes, the applicant used to show him absent in the absence of Headmaster.