YUVRAJ SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed seeking quashing of FIR no.0115 dated 14.02.2021, registered at Police Station Hansi, District Hansi, for the alleged commission of offences punishable under the provisions of Sections 153 A and 153B of the IPC, read with Section 3 (1) (u) of the Scheduled Castes and the Scheduled Tribes (Prevention and Atrocities) Act, 1989.

(2.) Mr. Bali, learned senior counsel appearing for the petitioner, submits that, firstly, the person in reference to whom the allegedly casteist remarks are stated to have been made (though denied), does not belong to a Scheduled Caste and hence, they could not be said to be casteist remarks.

(3.) He next submits that the remarks were made in the context of the person concerned (Yuzvendra Chahal) "having made" his father dance at a marriage ceremony (as contended), and therefore the remarks were in the context of somebody being in an inebriated condition, with him thereafter submitting that bhang is also an intoxicant and the word 'bhangi' had been used by the petitioner in that context.