SUKESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER , by way of this petition, has approached this Court for quashing the proceedings emanated from FIR No. 102 of 2013 registered under Section 3(1)(x) of the Prevention of Atrocity Act, 1989 read with Sections 504 and 506 of Indian Penal Code.

(2.) THE allegations, in a nutshell, as disclosed from the record available at this stage, against the accused -petitioner are that on 12.6.2013 around 9.00 a.m. he allegedly called the complainant, Manjeet Kaur by caste and also threatened her with dire consequences. On the complaint so made by aforesaid Manjeet Kaur, the aforesaid case has been registered against the accused -petitioner. The police has conducted the investigation and filed the report in the Court under Section 173 Cr.P.C.

(3.) ON the other hand, learned Additional Advocate General on the basis of allegations so made has contended that cogent and reliable evidence as has come on record suggests the involvement of the accused -petitioner in the above case. Also that the case is now fixed for consideration of charge on 15th May, 2014. Therefore, according to Mr. Khan, the accused -petitioner is at liberty to raise all these points in his defence before the trial Court at the time of consideration of charge.