S. S. Shinde, J. - (1.)The present application is filed for quashing and setting aside the judgment and order dated 15.9.2000 passed by the learned Judicial Magistrate, First Class, Chalisgaon in Regular Criminal Case No. 227/1998.
(2.)It is the case of the applicant that he is Chairman of the Agriculture Produce Market Committee, Chalisgaon. An employee named Shri.Ananda Shenpadu Sonwane was dismissed from the services for absence from the duties and certain misconduct. The said employee approached to the Labour Court, but he was not granted any relief. He had also filed a complaint under the Schedule Castes & Schedule Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Act" for brevity) but that was subsequently dismissed by the learned Special Court, Jalgaon.
(3.)It is the case of the applicant that thereafter, the mother and wife of Shri.Ananda Shepadu Sonwane alongwith one Mr.Namdeo Jadhav met the applicant in his house and requested to reconsider his case sympathetically. The applicant replied that if the application for condoning his lapses is filed and if the legal proceedings are withdrawn, his case can be considered sympathetically.