MUKESH SHARMA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.PC.') seeks quashing of FIR bearing number 262/2012 dtd. 7/9/2012, registered at P.S. Palam Village, for offence under Sec. 3(1)(x) of the Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act,1989 ('SC and ST (POA) Act'), and all other proceedings emanating therefrom, including the chargesheet pending before the Court of learned Additional Sessions Judge, Dwarka.

(2.) This Court, vide order dtd. 8/8/2013stayed the trial Court proceedings.

(3.) The case of the prosecution, as per the status report dtd. 14/9/2013 authored by Rajeev Kumar Ambasta, Assistant Commissioner of Police, Sub Division, Najafgarh, South West Distt., New Delhi, is as below: