RAJESH Vs. ANIL AND ORS.

JUDGEMENT

(1.) RULE . Rule is made returnable forthwith. Learned Adv. Mr. Rugved Dhore waives service for respondent No. 1, and learned APP Mr. V.A. Thakre, for respondent No. 2. Heard learned counsel for the rival parties. By consent of rival parties, this Criminal Application is taken up for final hearing and disposed of by this Judgment and Order.

(2.) THE present Applicant is currently a Resident Collector of Washim. At the relevant time, he was a Sub -Divisional Officer [Revenue] at Karanja.

(3.) THE learned Trial Magistrate on 22nd May, 2009 issued process against the applicant and Somnath Shete for the offence punishable under Section 323 read with Section 34 of Indian Penal Code, and under Section 3 (1) (x) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989.