M R BHARATH Vs. SUPERINTENDENT OF POLICE KANCHEEPURAM

JUDGEMENT

(1.) While Crl.O.P. No.9115 of 2016 is filed seeking a direction to the first respondent to register an FIR based on the complaint dated 13.02.2016 given by the petitioners under the provisions of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, (for brevity "the SC & ST (PoA) Act"), Indian Penal Code and the Protection of Human Rights Act, 1993 and consequently, direct investigation of the same by a police officer of good reputation and unimpeachable integrity and higher in rank to a Deputy Superintendent of Police, Crl.O.P. No.9116 of 2016 is filed for a direction to the respondents 1 to 3 to register a FIR against the fourth respondent, based on the complaint given by the petitioners dated 16.02.2016 under Section 4 of the SC & ST (PoA) Act.

(2.) For the sake of convenience, the parties will be referred to by their name.

(3.) Bharath, Karthik and Porchezian were students of Rajalakshmi Engineering College prosecuting B. Tech. course (I.T.). On 13.02.2016, they lodged a complaint to the Deputy Superintendent of Police, Kanchipuram, making allegations against Kumar, Assistant Head of the Department that he was frequently calling them by their caste name and criticising them. They further alleged that on 29.01.2016, Rajesh, Human Resources Officer of the institution prevented them from writing the examination and confined them in a separate room and assaulted them. It is alleged in the complaint that one Balaji and Tamil Selvan of the college also joined in the assault. It is further alleged that the three had abused them by calling them by their caste name. Not content with giving a complaint to the Deputy Superintendent of Police, Sriperumbudur, they also sent complaints to the Government, SC/ST Commission and other authorities for action against the College Management.