SHEIKH SHAMA SHIEKH IQBAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent.

(3.) By this petition, F.I.R. registered as Crime No.347/2018 for an offence punishable under Section 354 of the Indian Penal Code and also an offence punishable under Section 3(1)(w)(i)&(ii) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short, "Atrocities Act, 1989") against the applicants at Police Station Parwa, District Yavatmal has been sought to be quashed and set aside.