SUNDARAM FINANCE LTD HAVING ITS OFFICEN Vs. STATE REPRESENTED BY INSPECTOR OF POLICE VEDASANDUR POLICE STATION

JUDGEMENT

(1.) Today, Mr.C.Balasubramanian, Special Sub-Inspector of Police,Vedasandur Police Station, Vedasandur is present.

(2.) On the complaint lodged by Vembulu, the respondent police registered a case in Vedasandur PS Crime No.363 of 2016 on 24.08.2016 under Sections 294(b), 323 IPC and Sections 3(1)(r) and 3(1)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Ordinance, 2014, (herein after referred to as "the act") against one Rajesh Kumar (A1) and Parasuraman (A2).

(3.) It is the case of the defacto-complainant that the accused came to his residence in a Hyundai Car bearing Registration No.TN-57-AV-8676 and abused the defacto-complainant by his caste name and assaulted him. Hence, the FIR.