A M ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) ORDER :-

(2.) THE Sub Inspector of Police, North Parur has registered a case as Crime No. 107/2000 on a complaint from one Appu against the first petitioner and others for offences including one under S. 3(1)(XV) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. THE prayer in these petitions is to quash the complaint. It is contended that the First Information Report does not make out a case under the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act. From a perusal of the First Information Statement it is not possible to say that such a case is not made out. So there is no scope for quashing the complaint at this stage. It is for the investigating agency to collect evidence and examine whether there is scope for filing a final report under the provisions of the Act also.