M NARAYAN RAO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition is listed for admission and order on M. (Cr.) P. No. 3021/2002, application for stay. With the consent of both the Counsel, this petition is disposed of on merits.

(2.) Heard both the Counsel.

(3.) In this petition, filed under Section 397 read with Section 401 of Cr.PC the applicant, who is one of the accused in S.T. No. 107/2002 pending on the file of the Special Judge (S.C. and S.T. Act), Jagdalpur, has challenged the order dated 18-4-2002 passed by the learned Special Judge (S.C. and S.T. Act), Jagdalpur, framing charges against the applicant for the offences under Section 489 B and C of IPC and Section 3(2)(v) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act (for short 'the Act'). There are seven accused in all in the said case.