RAMANAND Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sanjay Kumar Tiwari, learned counsel for the petitioner, Mr. Manoj Kumar Mishra, learned counsel for the State and Mr. Anil Kumar, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the order taking cognizance dtd. 2/9/2020 passed by the learned Special Judge, S.C./S.T. (POA) Act, Palamau at Daltonganj, including the entire criminal proceedings of S.C./S.T. P.S. Case No.13 of 2019 corresponding to S.C./S.T. Case No.13/2020 (G.R. No.976 of 2020), pending in the court of the learned Special Judge, S.C./S.T. (POA) Act, Palamau at Daltonganj.

(3.) Mr. Tiwari, learned counsel for the petitioner submits that cognizance has been taken against the petitioner under Ss. 504 and 506 of the Indian Penal Code read with Sec. Sec. 3(1)(w)(I) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989. He further submits that the petitioner was falsely implicated in the case. He also submits that the police has filed charge-sheet under Sec. 504 and 506 of the Indian Penal Code against the petitioner, however the learned court has taken cognizance under the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 also. He further submits that now good relationship has been developed between the parties and compromise has been reached between the petitioner and opposite party no.2.