BASHEER M Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') for quashing the proceedings initiated against the petitioners in the case registered as Crime No. 42/2020 of the Mannarkkad police station.

(2.) The aforesaid case is registered against the petitioners on the basis of a complaint filed against them by the third and the fourth respondents in the court which was forwarded to the police under Section 156(3) of the Code for investigation.

(3.) The case against the petitioners was registered for committing the offences punishable under Sections 3(1)(b) , 3(1) (c), 3(1)(f), 3(1)(g), 3(1)(r), 3(1)(s) and 3(1)(t) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as 'the Act'). Subsequently, the penal provisions have been altered to Sections 3(1)(za)(A) and 3(1)(za)(C) of the Act.