- (1.)RULE. Heard Finally with consent of parties.
(2.)THIS is an application under Section 482 of the Code of Criminal Procedure.
2A. It is alleged that on the date of incident, the complainant was working in the office where, it is alleged that, the applicant/accused came and caught hold of her hand. She suffered injuries to her hand because of the broken bangles. He also tried to assault her. She lodged the report with the Police. The police initially registered offence under section 354, 509, 353 of the Indian Penal Code. Later, after her statement was recorded, the police added Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

The applicant/accused seeks to quash the F.I.R. registered by the Police under Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.)I have heard Mr.N.R.Borkar, Advocate for the applicant/ accused and Mr.Y.B.Mandpe, learned Additional Public Prosecutor for the State.