DR. VIKAS GARG Vs. STATE OF C.G.

JUDGEMENT

(1.) This appeal under Sec. 14-A of the Scheduled Caste and the Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for short the "Special Act") arises out of an order dtd. 16/6/2022 passed by Special Judge (Atrocities), District - Jashpur Nagar (CG) (for short the "Special Judge") in BA No. 113/22 rejecting the application of the appellants under Sec. 438 of the Code of Criminal Procedure, 1973 (for short the "Code"). Appellants are apprehending their arrest in connection with Crime No. 185/2022 registered at Police Station - Pathalgaon, District - Jashpur (CG) for an alleged offence punishable under Sec. 294, 506, 323, 34 of IPC and Sec. 3(1)(r) and 3(1)(s) of the Special Act.

(2.) Heard on IA No. 02/2022 filed on behalf of one Bodhram Saxena under Sec. 302 of the Code praying that the applicant/objector may be permitted to assist the prosecution/State in the instant case.

(3.) Counsel for the applicant/objector submits that as the applicant/objector is the author of the FIR lodged on 7/6/2022, he has locus standi to assist the Court, and therefore, the application may be allowed. To buttress his submission, he placed reliance on the decision of the Apex Court in the matter of Dhariwal Industries Ltd. vs. Kishore Wadhwani and others reported in (2016) 10 SCC 378.