KAMLESH KUMAR JOSHI Vs. STATE OF M.P.

JUDGEMENT

(1.) This criminal appeal is filed under Section 14(A)(2) of SC/ST (Prevention of Atrocities) Act, 1989 against order of framing charges under Section 294, 186, 332, 506(II) and 3 (1) (r), 3(1) (s), 3 (2) (v- a) of SC and ST Act dated 25.4.2017 passed on Special Session Trial No.28/17.

(2.) Allegation is that on 22.10.2016 at about 2:45 am (in the night) when the complainant Head Constable Kamlesh Kumar was working in Police Station Machalpur, District Rajgar (Biora), the petitioner, who was annoyed by his arrest by some policeman at an earlier date reached there hurled abuses in filthy language, assaulted on him and tore his uniform and all have been done knowing that the complainant belongs to Scheduled Caste.

(3.) Specific allegations have been made in the FIR and the same has been reiterated in the police statement. Allegation needs to be appreciated.