SUNIL KUMAR Vs. LALA SAURABH VERMA

JUDGEMENT

(1.) Leave granted.

(2.) Having heard the learned counsel for the parties, we are of the opinion that the impugned judgment and order dated 05/7/2/2023 allowing Writ Petition (Criminal) no. 122/2020 filed by respondent no. 1 - Lala Saurabh Verma, is contrary to law and cannot be sustained.

(3.) The First Information Report (FIR) in question, that is, FIR No. 08/2018 was registered against respondent no.1 - Lala Saurabh Verma, on 6/6/2018 at Police Station - Sector IV, Sub-Division - Chas, District - Bokaro, Jharkhand for the offence(s) punishable under Ss. 406, 420, 504, 506 read with Sec. 34 of the Indian Penal Code, 1860, Sec. 25(1A) of the Arms Act, 1959 and Sec. 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 [For short, "SC/ST Act"]. At the time of registration of the FIR, notification no. 7/S.C.S.T.-06/2007-5165 dtd. 24/11/2012 issued by the Department of Home, Government of Jharkhand, was in force and officers of the level of Inspector and Sub-Inspector were authorized to conduct the investigation under the SC/ST Act.