HARJANT SINGH Vs. STATE OF PUNJAB & ANR

JUDGEMENT

(1.) The petitioner is seeking quashing of FIR No. 64 dated 29.05.2015 (Annexure P-1) registered under Sections 354 and 509 IPC and Section 3 of the Scheduled Castes and Scheduled Tribes Act.

(2.) The FIR was registered by respondent No.2 on the allegations that he belonged to Ramdasia caste and was residing with his family in village Mane. Accused Harjant Singh, who is a neighbour used to make obscene comments and gestures towards his wife. When his wife told about the misdeeds of the accused, he (complainant) went to dissuade him, the accused abused him in the name of his caste and threatened him. The matter was reported to the Panchayat where the accused felt sorry. But the accused did not mend his ways and repeated the acts. The complainant side protested, upon which the accused criminally intimidated them and threatened to implicate them in false case and hurled abuses in the name of caste in the presence of villagers.

(3.) The case was registered and investigation was carried out. Statements of witnesses were recorded. It was pointed out by learned counsel that challan was filed and charges had been framed against the petitioner in March, 2016.