BRAJENDRA SINGH BES Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. To invoke the extra ordinary jurisdiction of this Court, the instant petition has been filed under Section 482 of Cr.P.C. seeking relief to quash the FIR at Crime No. 05/2014 registered at Police Station AJK District Datia for the offence punishable under Section 352, 294, 506 -B and under Section 3 (1) (10) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and the subsequent criminal proceedings arising out of the aforesaid crime.

(2.) The factual matrix of the case are that, the respondent No.2 has lodged a written complaint at Police Station Ajk, Datia that on 3.3.2014 at about 10:35 when she was in her (Municipality Datia) office. While she was working on in computer section, at about 10:35 AM, the petitioner Brajendra Singh Bes, Local Ward Member came in the office and stated her to work within her limit. When she asked what she did, the petitioner abused her by obscene words and also abused her by her caste name and threatened her to make her mind correct and was about to assault her. He also threatened her of her life and to abduct her. Employees of her office saw the incident.

(3.) On the basis of her written complaint, the Police Azak Datia registered the offence punishable under Sections 352, 294, 506 -B and under Section 3 (1) (10) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.