AMIYA SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) One Smt. Sonamoni Muddi being O.P. No.2 of CRR No. 2967 of 2012 lodged a complaint against the four petitioners of said application before O.C. Faridpur resulting initiation of Faridpur P. S. Case No.82 of 2009 dated 29.11.2009 under Sections 354/506/34 of the Indian Penal Code and under Sections 3(1) (X) (XI) of the Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act, 1989.

(2.) It was alleged in said complaint that the F.I.R. named accused persons tried to outrage modesty of the informant and also threatened her with dire consequences and also abused her by using filthy languages by showing disrespect about her caste and creed. After investigation the I. O. submitted charge sheet vide Faridpur P. S. charge sheet No.37 of 2012 dated 30.04.2012 under Section 354/506/34 I. P. C. and 3(1) (X) (XI) of the Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as the Act of 1989) against the four F.I.R. named accused persons.

(3.) The four FIR named accused persons initially filed the application being CRR No.2967 of 2012 praying for quashing the F. I. R. on the grounds stated therein.