S MURALIDHARAN Vs. M MUTHUKARUPPAN

JUDGEMENT

(1.) THE petition is filed seeking quashment of the criminal proceedings in C. C. No. 2603 of 2005 pending on the file of the learned VIII Metropolitan Magistrate, George Town, Chennai.

(2.) THE petitioner is the accused in C. C. No. 2603 of 2005 launched for offences under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter called the Act ).

(3.) THE allegation found in the complaint is that during 1979-80 the accused used unparliamentary words against the complainant, calling his caste name in the presence of colleagues way back in the year 1979-80 when he was undergoing training along with the accused. THE complainant himself has stated in the complaint that such an action was condoned.