LAWS(JHAR)-2022-6-16

KAMLESH SINGH Vs. STATE OF JHARKHAND

Decided On June 16, 2022
KAMLESH SINGH Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. Lukesh Kumar, the learned counsel appearing on behalf of the petitioner, Mrs. Kumari Rashmi, the learned counsel for the respondent State and Md. Faiyaj Alam, the learned counsel appearing on behalf of the O.P.No.2.

(2.) This petition has been filed for quashing of the entire criminal proceeding arising out of Tisra P.S. Case No.74/2021 dtd. 7/11/2021 which was registered under Sec. 323, 341, 504, 506, 34 of the IPC and under sec. 3(r)(s) of SC/ST (Prevention of Atrocities) Act, 1989, pending in the court of learned Additional District Judge, 6th cum Special Judge, SC/ST, Dhanbad in S.C./ST Case No.95 of 2021.

(3.) The case was filed by the O.P.No.2 alleging therein about altercation and addressing the informant in filthy language.