ASHUTOSH TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioners have filed this petition under Sec. 482 of Cr.P.C for quashing of proceedings in complaint case No.218/2010, which is pending before Chief Judicial Magistrate, Shahdol.

(2.) Counsel appearing for petitioners submitted that stay over proceedings was granted by this Court vide order dtd. 7/7/2010 till next date of hearing.

(3.) Counsel for petitioners submitted that no offence under Sec. 294, 506(II) of IPC and 3(1)(x) of SC and ST (POA) Act is made out against petitioners. According to the statement given by complainant in Court, meeting was taking place in staff room of school. During said meeting, petitioners had abused the complainant by caste name-Chamar. It is submitted that utterances of disparaging remark said to have been made in a staff room of school, which is not within public view, therefore, no offence under Sec. 3(1)(x) of the Act will be made out against petitioners.