PRAVEEN KUMAR @ PRASHANT Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed u/s 14 A of SC and ST (Prevention of Atrocities) Act 1989 as amended by Act 2015 r/w Article 227 of Constitution of India r/w section 482 Cr.P.C. for setting aside the impugned order dated 05.06.2018 passed by Ld. ASJ-02, Spl. Judge (South) Saket Court, New Delhi and passing of an appropriate order.

(2.) The appellant belongs to schedule caste category and is an international horse riding champion (equitation) and his goal is to represent India in Tokyo Olympic 2020 in Dressage. The appellant has won over 30 medals in the international development league competitions.

(3.) He is a victim of atrocities intentionally committed by alleged accused persons Anush Aggarwala, Ameera Pasrich, Shikha Mundkur, Priti Aggarwala (mother of Anush), celebrity Shivani Pasrich and Amir Pasrich an influential Supreme Court Lawyer (parents of Ameera Pasrich). All of the aforementioned persons belong to elite and influential families. They have intentionally and knowingly insulted and intimidated the appellant within public view, on several occasions, with intent to humiliate and shatter the appellant's self respect.