PRALADH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicants, by means of present application / petition under Section 482 of Cr.P.C., seek to quash the proceedings of criminal case no. 185 of 2013, under Sections 504, 506 of IPC and Section 3(1)(x)(xv) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, pending in the Court of Judicial Magistrate, Purola, District Uttarkashi.

(2.) AFTER investigation of the case, a charge -sheet was submitted against the applicants for the offences punishable under Sections 504, 506 of IPC and Section 3(1)(x)(xv) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (here -in -after referred to as 'the SC and ST Act').

(3.) LEARNED counsel for the applicants confined his prayer only to the extent that charge -sheet and summoning order against the applicants for the offence punishable under Section 3(1)(x)(xv) of the SC & ST Act should be set aside and quashed.