REGENT COMPUTRONICS PVT. LTD.

Pramod Kumar Ray Appellant

V/S

STATE OF ODISHA Respondents

Referred Judgements :-

SUDAM CHARAN DAS V. STATE OF ORISSA [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAM KISHNA BA LOTHIA [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
SAVITRI AGARWAL VS. STATE OF MAHARASHTRA [REFERRED TO]
RASHMI REKHA THATOI VS. STATE OF ORISSA [REFERRED TO]
RAMESH PRASAD BHANJA VS. STATE OF ORISSA [REFERRED TO]
RABINDRA NATH PRADHAN VS. STATE OF ORISSA [REFERRED TO]
VILAS PANDURANG PAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
SHAKUNTLA DEVI VS. BALJINDER SINGH [REFERRED TO]
BACHU DAS VS. STATE OF BIHAR [REFERRED TO]
DHARANI PRADHAN VS. STATE OF ORISSA [REFERRED TO]
BHADRESH BIPINBHAI SHETH VS. STATE OF GUJARAT AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Jagannath Pattnaik, learned Senior Counsel, who acted as Amicus Curiae on the request by this Court, and Mr. S.P. Mishra, learned Advocate General.

(2.) The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 ("S.C. & S.T. Act" for short) came into force w.e.f. 30.01.1990. It needs no mention that, this Act is relatable to the expression 'Law' in Art. 17 of the Constitution of India. The objects and reasons of the S.C. & S.T. Act clearly pronounce that the members of the S.C. & S.T. communities remain vulnerable and they are denied number of civil rights in the society. They are also subjected to numerous humiliation and harassments.

(3.) Subsequently, in umpteen decisions, Honourable the Supreme Court and different High Courts dealt with the question of bar of Sec. 438, Crimial P.C. in Sec. 18 of the S.C. & S.T. (P.A.) Act.

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PRAMOD KUMAR RAY Vs. STATE OF ODISHA

Referred Judgements :-

JUDGEMENT

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