RUCHI SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition under Sec. 482 Cr.P.C. has been made for quashing FIR No. 0232 dtd. 17/5/2019, registered under Sec. 3 of the SC and ST (Prevention of Atrocities) Act, 1989 (P-2) and consequent proceedings arising out of the said FIR.

(2.) Learned counsel contends that remarks allegedly uttered by the petitioner were not uttered by her in public view. Complainant-respondent No. 2 has no locus standi to file the complaint, as he was not present at the time of occurrence.

(3.) Notice of motion.