Citation Codes Equivalent Citations citation codes Case Number Cri. Application Nos. 786, 788, 798 to 800, 805, 809, 812, 814, 869, 1200, 1257, 1318, 1344, 1406, 1407, 1574, 1624, 1682, 1654, 1826, 1878, 1936 of 1996, 266, 965 of 1997, 1056, 1807, 1877 of 1998, 525, 1053, 1160, 1785, 1980, 2161 of 1999, 1847 of 2000, 2227 of 2001, 1169, 1834 of 2002, 9, 261, 513, 1693, 2029 of 2003, 141, 387, 444, 623, 1012, 1264, 1435, 1637, 2093 of 2004, 118, 147, 781, 782, 1206, 1415, 1423 of 2005 Attorney(S) Petitioners were represented by R.M Borde, S.V Mundhe, S.S Choudhary, Sanjay Yadav, V.M Deokate, S.C Bora, V.C Solshe, C.V Korhalkar, A.B Kale, S.D Kulkarni, B.A Darak, R.N Dhorde, A.S Deshpande, P.V Mandlik, R.J Ranshoor, V.D Hon, N.B Khandare, Abhay Mantri, A.H Kapadia and N.G Kale, T.S Lodhe, S.K Barlota, S.B Talekar, C.R Deshpande, S.D Joshi, N.K Kakade, G.M Jadhav, R.R Mantri, A.J Rathi, V.D Patnoorkar, Joydeep Chatterji, Arvind Bagul, M.Y Deshmukh, A.N Kakade, R.F Totla, M.A Khandarkar, M.S Deshmukh, C.V Thombre, R.S Deshmukh, Mrs. J.N Jagtap, V.D Sonawane, V.A Nimbalkar and Jaishri Patil, M.M Joshi, P.R Lakhotiya, M.I Menachery, B.L Sagar Killarikar, Mrs. S.S Jadhav, S.S Panale, V.D Salunke, S.J Salunke, P.F Patni, P.B Patil and V.D Sapkal Respondents were represented by B.J Sonawane, A.P.P, C.K Shinde, K.J Ghute Patil, S.G Shinde, M.L Dharashive, A.P.P, S.B Gaikwad, G.H Barhalikar, S.S Shete, V.B Wagh, M.K Deshpande, N.N Shinde, R.B Salve, N.H Borade, A.P.P, K.S Bhore, M.R Andhale, M.R Zakade, B.V Dhage, A.S Golegaonkar, S.S Rathi, B.V Wagh, K.B Choudhari, A.P.P, N.L Jadhav, P.V Tapse Patil, S.G Chapalgaonkar, B.S Kudale and P.B Shirsath Judges R.S Mohite, J. Acts SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT 1989 Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 or the Protection of Civil Rights Act, 1953 Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, or the Protection of Civil Rights Act, 1955 PROTECTION OF CIVIL RIGHTS ACT 1955 provisions contained in section 3 as well as section 7 SECTION 7 A PROTECTION OF CIVIL RIGHTS ACT 1955 SECTION 258 CRIMINAL PROCEDURE CODE 1973 SECTION 154 CRIMINAL PROCEDURE CODE section 3 of the Atrocities Act See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account