MOHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Sec. 482 Cr.P.C. has been filed by petitioner Mohan Lai for issuance of directions to respondents No.l and 2 i.e. State of Haryana and Superintendent of Police, Kaithal to register case against privatge respondents No.4 to 6 for offences under The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) According to the petitioner, he had moved representations dtd. 8/6/2020 and 22/6/2020 to the police in that regard but to no effect necessitating the filing of the present petition.

(3.) As per own case of the petitioner, FIR No.0106 dtd. 9/6/2020 for the offences under Ss. 3 of Public Property (Prevention of Damage) Act, 1985 and 447 and 506 read with Sec. 34 IPC has already been registered against private respondents, namely, Sukhwinder Singh, Aman and Harminder @ Tota, in which one Raj Kumar is complainant. The said FIR is under investigation.