PARVATI Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed by the applicants under Sec. 14(A) of the S.C. S.T. Act in connection with FIR No.409/2020, registered at Police Station Jalore, District Jalore for the offence under Sec. 451, 323, 143 of the Indian Penal Code, 1860 and 3(1)(f), 3(1)(d) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act of 1989").

(2.) Learned counsel for the applicants submitted that on the basis of the contents of the FIR, no offence is made out against the present applicants, who were reported to be accompanying the group which entered the service centre of the complainant.

(3.) Learned counsel submitted that even if the assertions made in the FIR are taken to be correct, then also it cannot be believed that ladies would use unparliamentary language and words which may fall foul the provisions of the Act of 1989.