KALIYA PERUMAL Vs. STATE

JUDGEMENT

(1.) Petitioner Kaliya Perumal, in this petition filed under Section 482 of the Code of Criminal Procedure, is seeking the quashing of the F.I.R. registered in crime number 14 of 1996, by the respondent, for the offence under Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, hereinafter referred to as the S.C., S.T. Act for short, on the complaint given by one Thenmozhi wife of one Haridoss.

(2.) The grounds on which, this application has been filed are two fold :

(3.) This petition was admitted by this Court on 14-11-1997. Mr. S. Doraiswamy, counsel for the petitioner and Government Advocate were heard.