RAJ KUMAR PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since these two appeals are arising out of the same crime number both are disposed of by this common orders.

(2.) These appeals under Sec. 14-A of the Scheduled Castes and Scheduled Tribe (Prevention of Atrocities) Act, (hereinafter referred to as 'Special Act') have been filed against the order dtd. 12/5/2022 passed by Special Judge (SC/ST Act), Korba District Korba, rejecting the application u/s. 439 Cr.PC in connection with the Crime No. 54/2022 registered at Police Station Pasaan, District Korba, CG, for the offence punishable under Ss. 294, 186, 332 of the IPC and Ss. 3 (1) of SC/ST (Prevention of Atrocities) Act.

(3.) Case of the prosecution in short is that the present appellants and other accused had hurled filthy abuses at the police personals in the name of their caste and also beaten them.