PURAN CHAND GUPTA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") on behalf of the petitioners praying for quashing of FIR bearing no. 729/2021 registered on 1/9/2021 at Police Station Dabri, Delhi under Sec. 3(1)(r) and (3)(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the "SC/ST Act").

(2.) As per the FIR, the prosecution story is as follows:

(3.) Learned counsel appearing on behalf of the Petitioners submitted that the Petitioners and Complainant/Respondent No. 2 are known to each other and are neighbours. It is submitted that due to some misunderstanding the quarrel took place between them, however, there was no intention to hurt the Respondent No. 2.