VIDYA BHUSHAN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ application has been filed for quashing the first information report of S.C/S.T P.S. case No. 2 of 2010 (G.R.No.l29 of 2010) registered under Section 3(l)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (hereinafter referred to as the Act] against the petitioner.

(2.) The facts leading to filing of this writ application are that respondent No. 2 lodged a First Information Report stating therein that while he was holding meeting in the Banquet Hall of Hot Lips at Kanke Road with the representatives of his party, one of the representatives made a complaint that the Circle Officer, Vidya Bhushan Kumar (petitioner) has committed several irregularities in the distribution of blankets. Upon it, the informant Bandhu Tirkey, a former Minister, when asked the Circle Officer on telephone to furnish information in this regard, he avoided first to furnish any information but when was told by informant that he being a people representative, has every right to know about the activities relating to welfare of the people, the Circle Officer (petitioner) uttered the following words :

(3.) Meaning thereby that he being a jailor had already taught a lesson to the leader of your tribes and hence, confine yourself to your limitation and do not ask me to follow the way you think.