S. THAKRAN Vs. INDRAPRASTHA POWER GENERATION CO. LTD.

JUDGEMENT

(1.) In this petition, quashing of FIR No.523/2014, under 3 91) (v) (viii) (x) and 3(2) (ii) of The Scheduled Castes and The Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at police station Vasant Kunj, New Delhi is sought by petitioners on the basis that the misunderstanding between the parties, which led to registration of the FIRs in question, stands cleared.

(2.) Ms. Nishi Jain, learned Additional Public Prosecutor for respondent -State submits that respondent No. 2, who is the complainant of FIR in question is present in the Court and he has been identified to be so on the basis of identity proof furnished by him.

(3.) Learned counsel for petitioners submits that even on merits, no case under Section 3 of The Scheduled Castes and The Scheduled Tribes (Prevention of Atrocities) Act, 1989 is made out, as the ingredients of this offence are lacking in the FIR in question.