MANOJ KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) A. PREFACE : The present petitions have been filed under Sec. 482 Cr.P.C. seeking to quash the FIR No. 04/2007, registered at PS Sarojini Nagar, under Sec. 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and all the proceedings emanating therefrom including summoning order dtd. 8/12/2010 issued by the Court of learned MM-07 (South), Saket Courts, New Delhi and the bailable warrants issued against Dr. A.K. Singh on 5/2/2011.

(2.) Brief facts of the case are that an FIR bearing No. 04/2007, was registered at PS Sarojini Nagar, u/s 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 on the complaint of Dr Yadu Lal / Respondent no. 2/ (herein after referred to as 'complainant').

(3.) The allegations made out in the complaint dtd. 15/12/2006 are that the petitioners namely Dr. A.K. Singh, Dr. Manoj Kumar, and Dr. Deepak Chaudhary, engaged in a concerted effort rooted in caste-based bias and personal vendetta to harass, defame, humiliate, and obstruct the promotion of the complainant to the post of Director/ Head of the Institute of Orthopaedics.