JAGDISH MANDLOI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order shall govern the disposal of these miscellaneous criminal cases as they have arisen out of the same crime number of the same police station, hence, they are heard analogously and are being decided by this common order.

(2.) The applicants have preferred these present petitions under Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashment of FIR bearing Crime No.294/2022 registered at Police Station-Simrol District Indore for the offence under Ss. 323, 294, 506, 342, 34 of the Indian Penal Code, 1860 and Ss. 3(1)(r), 3(1)(s), 3(2)(va), 3(2)(ii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and the consequential proceedings.

(3.) Prosecution story in nutshell is that on 1/7/2022 complainant Ramkanya lodged complaint that a meeting regarding worshiping program of Mataji Temple (Ashadi Pooja) was going on in the village. The Temple is situated near the farm of complainant. At that time dry garbage was being burnt in his farm by his wife due to which a tree also got burnt a little bit. Upon which the accused persons Forest Ranger Ravikant Jain, Nakedar Ramesh Katare, Chandrakant Chouhan and Jagdish Mandloi came and enquired about the incident and when the complainant stated that he did not burn the tree then the accused persons, knowing that the complainant is member of Adiwasi community, hurled abuses by using caste remark "Bhilda" and used filthy language.