REGENT COMPUTRONICS PVT. LTD.

Manmohan Krishna Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

STATE OF HIMANCHAL PRADESH VS. SHRI PIRTHI CHAND AND ANOTHER [REFERRED TO]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
RUPAN DEOL BAJAJ MRS B R BAJAJ VS. KANWAR PAL SINGH GILL:STATE OF PUNJAB [REFERRED TO]
SIVAMOORTHY VS. UNIVERSITY OF MADRAS [REFERRED TO]
STATE OF MADHYA PRADESH VS. S B JOHARI [REFERRED TO]
GANGULA ASHOK VS. STATE OF ANDHRA PRADESH [REFERRED TO]
CALCUTTA ELECTRIC SUPPLY CORPORATION LIMITED VS. SHEW KR SINGH [REFERRED TO]
STATE OF PUNJAB VS. BHAJAN SINGH [REFERRED TO]
SWARAN SINGH VS. STATE [REFERRED TO]
DALIP SINGH VS. STATE OF U P [REFERRED TO]
RANJIT SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF U P VS. NARESH [REFERRED TO]
JONES VS. STATE [REFERRED TO]
FIONA SHRIKHANDE VS. STATE OF MAHARASHTRA [REFERRED TO]
SUBRATA ROY SAHARA VS. UNION OF INDIA [REFERRED TO]
MANIK TANEJA VS. STATE OF KARNATAKA [REFERRED TO]
DR. SUBHASH KASHINATH MAHAJAN VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Vinay Saran and Sri G.S. Chaturvedi, Senior Advocates assisted by Ms. Katyayini and Sri P.K. Mishra, learned counsel for the applicant, Sri Aishwarya Pratap Singh, learned counsel for O.P. No.2 and Sri S.D. Pandey and Sri S.K. Chandraul, learned A.G.A.s for the State-O.P. No.1.

(2.) This is a case where a Professor had to pay a very heavy price for asking an Assistant Professor to take classes and teach properly. He was made an accused and had to face trial for at least eight years, and further had to face humiliation, stigma, for no fault of his own, and on the other hand, the complainant, by misusing the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred as 'the S.C./S.T. Act'), had virtually threatened the other seniors from taking any action against her.

(3.) The instant application under Sec. 482 Cr.P.C. has been preferred by the applicant praying for quashing charge sheet dtd. 8/10/2016 including the entire proceeding in Case No.689 of 2013, under Sec. 354C, 504, 506 of IPC and under Sec. 3(2)(va) of the S.C./S.T. Act, (S.T. No.127 of 2016) Police Station-Colonelganj, District-Allahabad pending in the Court of Special judge, SC/ST Act, Allahabad.

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MANMOHAN KRISHNA Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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