SHEKHAR MAHADU GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, heard forthwith. This application is filed for quashing and setting aside the First Information Report in Crime No. II 08/2007 registered with police Station Karjat, Dist. Ahmednagar dated 1 /6/2007 to the extent of registration of offence under section 3 (l) (x) of Scheduled caste and Scheduled Tribes (Prevention of atrocities) Act, 1989 and under section 7 (1), (3) of Protection of Civil Rights Act.

(2.) The learned Counsel appearing for the applicant invited my attention to the contents of the complaint and contended that the caste of the accused or the statement that the accused is not of Scheduled Caste or Scheduled Tribes is not mentioned in the complaint and on that ground itself the complaint so far as it relates under section 3 (i) (x)of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, deserves to be quashed.

(3.) The application is allowed in terms of prayer Clause "b' and disposed of. Rule is made absolute. Application allowed.