VIRENDER VERMA Vs. NEERAJ BAJPAI & ORS

JUDGEMENT

(1.) Aggrieved by the judgment dated 16th December, 2015 whereby the Learned Additional Sessions Judge acquitted the respondents for the offence punishable under Section 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short 'SC/ST Act') the petitioner/complainant has preferred the present leave to appeal petition.

(2.) Sequence of events leading to the prosecution case are that a written complaint was given by Virender Verma (petitioner herein) wherein he stated that he belonged to a Scheduled Caste namely 'Koli' caste and was working in United News of India (UNI) as a Senior Transmission Supervisor. He received a letter dated 2nd March 2013 from the UNI office pursuant to which he had gone there to meet Neeraj Bajpai (respondent No.1 herein) on 14th March 2013 in his room where Ashok Upadhaya (respondent No.3 herein) and Mohan Lal Joshi (respondent No.2 herein) were already present. While Virender Verma was talking to Neeraj Bajpai regarding departmental work, Ashok Upadhaya and Mohan Lal Joshi started shouting at him and uttered the words "saale hum log kisi chamar chumar avam ansuchit jati kay logo ko varishtha kay bavjud uprokt shakha kay pabhari nahi banatay hai." Neeraj Bajpai while abusing Virender Verma said "saale chamar yaha se turant bhaag jaoo anaytha tumhari jaan ki khair nahi hai." Two senior journalists Dr. Samrendar Kant Pathak and M.A. Alamgir intervened when they witnessed such derogatory remarks being made against the petitioner. Written complaint was proved vide Ex.PW-3/A.

(3.) A preliminary inquiry was conducted by the ACP New Delhi District. On the basis of the aforesaid written complaint, FIR No.61/2013 (Ex.PX1) was registered at PS Parliament Street for offence punishable under Section 3(1)(x) SC/ST Act.