ASHISH GURJAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS revision filed under Section 397, Cr.P.C. seeks quashment of the order dated 24.01.2014, by which charge has been framed against the petitioner inter alia for offence punishable u/S. 3(1)(x) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 ("Act" for brevity) by the Special Judge, Bhind.

(2.) LEARNED counsel for the rival parties are heard on the question of admission.

(3.) A perusal of the FIR bearing Crime No. 01/2013 dated 27.02.2013 reflects that the same is founded upon a written complaint by complainant Rajveer Jatav dated 19.02.2013. The FIR further discloses that on the issue of installation of banners, an argument took place between the petitioner/accused and the complainant, where the petitioner/accused objected to the action of the complainant in installing the banners of one of the political parties. During the course of arguments, the petitioner/accused abused the complainant, who is said to be member of SC/ST community, by uttering the words "chamar hadda".