SHYAM NARAYAN SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Karan Pandey, the learned counsel for the petitioners and Mr. Rishi Raj Verma, the learned counsel for the respondent State.

(2.) This petition has been filed for quashing and deleting the allegation of offence under Sec. 3 and 4 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, pending in the court of learned Sub Divisional Judicial Magistrate, at Khunti.

(3.) There is no prayer so far as quashing of the Sec. of the I.P.C are concerned and the petitioners are aggrieved with the Sec. 3 and 4 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.