K. SHARADA Vs. STATE

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Both the applications are disposed of. Crl. M.C. 2070/2019

(3.) Vide the present petition, the petitioner seeks direction thereby quashing the charge against the petitioner under section 3(l)(ix) of the SC-ST (POA) Act 1989 and proceedings in Complaint Case No. 56779/16 pending before Sh. Pooran Chand, Ld. ASJ, Tis Hazari Court.