REGENT COMPUTRONICS PVT. LTD.

PRABHAKAR RAMCHANDRA DESAI Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

TATA OIL MILLS CO. LIMITED VS. WORKMEN [REFERRED TO]
GIRISH KUMAR SUNEJA VS. CBI [REFERRED TO]
DOMINION OF INDIA NOW UNION OF INDIA VS. SHRINBAL A IRANI [REFERRED TO]
S V KANDEAKAR VS. V M DESHPANDE [REFERRED TO]
NAGAWWA VS. VEERANNA SHIVALINGAPPA KONJALGI [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
ASSISTANT COLLECTOR OF CENTRAL EXCISE GUNTUR VS. RAMDEV TOBACCO COMPANY [REFERRED TO]
K M MATHEW VS. STATE OF KERALA [REFERRED TO]
RAJENDRA KUMAR SITARAM PANDE VS. UTTAM [REFERRED TO]
TUKARAM ANNABA CHAVAN VS. MACHINDRA YASHWANT PATIL [REFERRED TO]
ADALAT PRASAD VS. ROOPLAL JINDAL [REFERRED TO]
SUBRAMANIUM SETHURAMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
BHUSHAN KUMAR VS. STATE NCT OF DELHI [REFERRED TO]
GENERAL OFFICER COMMANDING VS. CBI [REFERRED TO]
CHEMBUR TROMBAY EDUCATION SOCIETY VS. D K MARATHE [REFERRED TO]
SUNDEEP KUMAR BAFNA VS. STATE OF MAHARASHTRA [REFERRED TO]
ANITA KUSHWAHA VS. PUSHAP SUDAN [REFERRED TO]

JUDGEMENT

(1.) Introduction:

(2.) Pending the appeal before the Tribunal, the employee files a private complaint before a Special Court. He contends that the disciplinary proceedings are false, malicious, and vexatious, attracting Section 3 (1) (p) of the Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1980 ("Atrocities Act"). On the Special Court's reference, the police investigate and file a final report: the case not established. So, the employee files a private complaint. The Special Court, then, takes cognisance and issues process.

(3.) Now, the accused have filed this appeal under Section 14A of the Atrocities Act.

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PRABHAKAR RAMCHANDRA DESAI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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