PARDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of above said petitions as these have arisen out of a common order.

(2.) The present petitions have been filed against the order dated 9.5.2019 passed by Additional Sessions Judge (Exclusive Court for Heinous Crime against Women), Kurukshetra, vide which the application was disposed of by observing that prima facie offence punishable under Section 506 read with Section 34 IPC and Sections 3 (i) (r), 3 (i) (s) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ('Act' for short) was made out and vide order of even date, charges were framed against the petitioners accordingly.

(3.) Fir No. 436 dated 26.10.2017 under Section 506/34 IPC and Sections 3(1) (r) and 3 (1)(s) of the Act was registered against the petitioners on the complaint of Rajinder Kumar-respondent No. 2 alleging that petitioners Sandeep Kumar and Pardeep Kumar used abusive language against him on mobile phone in the name of his caste and also gave threat to kill him.