MANIKANDAN Vs. STATE

JUDGEMENT

(1.) This case is taken up through video conferencing.

(2.) On a complaint lodged by the second respondent, the first respondent police registered a case in Cr. No. 1092 of 2020 on 30.07.2020 under Sections 341, 294(b) and 506(11) IPC and Section 3(l)(r), 3(l)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for brevity "the SC/ST Act") and arrested the appellant on 18.08.2020.

(3.) It is alleged by the de facto complainant that on account of previous enmity, the appellant had abused him by referring to his caste name.