CHANDRASHEKHAR MANJHWAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner/complainant has filed this writ petition under Article 226 of the Constitution of India against illegality and irregularity committed by respondent authorities as he has already submitted complaint against respondent No. 4 for registration of cognizable offence under provisions of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the Act, 1989") for committing offence of abusing by his caste, but no action has been taken on the complaint.

(2.) The brief facts, as projected by the petitioner, are that the petitioner has made a complaint on 09.03.2021 against respondent No. 4 before Station House Officer, Police Station SC/ST, District- Korba (C.G.) that he was insulted, humiliated and abused by respondent No. 4 by his caste. Respondent No. 4 is a habitual offender as he used filthy languages on the basis of caste with malicious intention to other persons belonging to Scheduled Caste community, therefore, prayed for registration of FIR against respondent No. 4 under the Act, 1989.

(3.) The petitioner has submitted another complaint to Superintendent of Police, Korba (C.G.), but no action has been taken on that complaint, therefore, he has filed the present writ petition before this Court and prayed for following reliefs:-