ROOPA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred by the petitioner with a prayer for quashing the FIR No. 428/2014 lodged at Police Station Bilada, Distt. Jodhpur Rural for the offences under Ss. 427, 447, 379 IPC and Sec. 3(1)/3(10) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act Cases (for short 'the SC/ST Act').

(2.) Brief facts of the case are that the respondent No. 2 has levelled allegation against the petitioner that on 5/11/2014, the petitioner had allegedly tried to encroach over his land with JCB machine and abused him with casteist remarks.

(3.) Learned Public Prosecutor has submitted a factual report dtd. 4/1/2022, wherein it is mentioned that though the police has found offences under Ss. 447, 427 IPC and Sec. 3(G)(S), 3(2)(S)(A) of the SC/ST Act proved against the petitioner, however, offence under Sec. 379 IPC has not been found proved against him.