YUVRAJ SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case heard via video conference.

(2.) The reply filed by the SP, Hansi, dtd. 30/9/2021, is ordered to be taken on record.

(3.) Learned senior counsel has today addressed arguments in reference to what constitutes an offence under Sec. 3(l)(r) of the Scheduled Casts and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act of 1989'), to submit that what the petitioner intended by using the word in question (bhangi) in the video recording of the conversation between him and his friend, did not in any manner intend to promote feelings of enmity, hatred or ill-will against members of the Scheduled Castes or the Scheduled Tribes, the implication of the word used only being in the context of an inebriated person.