KHEMA VERMA Vs. STATE OF MP AND OTHERS

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-

(2.) It is submitted by the counsel for the petitioner that the respondent No.4 has personal prejudice against the petitioner and in spite of that, he is conducting a preliminary enquiry into the allegations made by the petitioner against certain accused persons. It is further submitted that in view of Section 18-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , preliminary enquiry is not mandatory and the FIR can be registered directly and non- registration of FIR is punishable under Section 4 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act .

(3.) Heard the counsel for the petitioner through Video Conferencing.