RINKU YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the A.P.P. appearing on behalf of the State.

(2.) The petitioner has filed this application for quashing the order dated 25.01.2007 passed in chandi (Vena) Police Station Case No. 70 of 2006 by which the Additional Chief Judicial Magistrate, Hilsa, Nalanda has taken cognizance against the petitioner under sections 147, 149, 323, 436, 452, 504, 506 of the Indian Penal Code and Section 3(x) of the SC & ST (Prevention of Atrocities) Act.

(3.) Learned A.P.P. appearing on behalf of the State has produced a notification issued by the Government of Bihar, Home (Police) Department under memo no. 6104 dated 3rd June, 2002. According to this notification, the Police Inspector, the Sub-Inspector of Police or the Assistant Sub-Inspector of Police may investigate the case concerning offences under the provisions of the SC & ST (Prevention of Atrocities) Act.