RAJIV RANJAN SRIVASTAVA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant petition has been filed for quashing of order taking cognizance dtd. 6/2/2020 by Additional Judicial Commissioner-VII cum Special Judge, SC/ST, Ranchi in connection with SC/ST Case No. 89 of 2018 arising out of Tatisilway P.S. Case No. 44 of 2017 under Sec. 3(i)(r) of SC/ST Act.

(2.) The prosecution case, in brief, is that informant (opposite party No. 2) called the informant by her caste name and also attempted to outrage her modesty and abused her.

(3.) Initially the First Information Report had been instituted by opposite party No. 2-Shakuntala Devi on 3/6/2017 for offence being Tatisilway P.S. Case No. 44 of 2017 corresponding to SC/ST Case No. 263 of 2017 for the offence under Sec. 354A/509 of the I.P.C. and Ss. 3(i)(x)/3(i)(s) of SC/ST Act.