AMAN Vs. MANISHA KUMARI

JUDGEMENT

(1.) For the reasons stated therein, the application is allowed and the documents filed therewith are ordered to be taken on record.

(2.) The application stands disposed of.

(3.) Instant petition is for quashing FIR No.3/2021, dated 05.02.2021, registered at Women Police Station, Hamirpur, under Sections 376, 323 of the Indian Penal Code and Sections 3(1)(w)(i) and 3(1)(w)(ii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short 'SC and ST Act').