RAM KHILADI MEENA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for direction upon the respondents for re- investigation of Sector IV SC/ST P.S. Case No.28/2021 dtd. 29/6/2021, pending in the court of the learned Judicial Magistrate, 1st Class, Bokaro.

(2.) The FIR has been lodged alleging therein that the accused Mr. Prabhakar Kumar, the employee of the BSL has committed the offence under the provisions of SC/ST (Prevention of Atrocities) Act, 1989, who has committed atrocities with the petitioner on the pretext of the caste of the petitioner, threatening the petitioner for dismissal from his service and to murder. The accused has also passed derogatory remarks on the petitioner.

(3.) On the basis of the aforesaid written application, Sector IV SC/ST P.S. Case No.28 of 2021 was registered on 29/6/2021 for the alleged offences under Ss. 341, 323, 504, 506 of the Indian Penal Code and Sec. 3(1)(x) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (Amendment 2015) against accused persons including the petitioner.