AMAL KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Writ Petition (Cr.) under Article 226 of the Constitution of India has been filed with a prayer for issuance of an appropriate writ (s)/order (s)/direction (s) for quashing the First Information Report, in connection with Kanke P.S. Case No.18 of 2022 registered for the offences punishable under Ss. 467, 468, 471, 120 B, 506 of the Indian Penal Code and Sec. 3 (1) (s) (g) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The allegation against the petitioners is that the petitioners being not the members of the Scheduled Castes and the Scheduled Tribes, on 21/1/2022, wrongfully interfered with the enjoyment of the rights of the informant over her land and wrongfully dispossessed her. There is allegation in the F.I.R. that the petitioners dispossessed the complainant by fabricating the records of the land in question. There is further allegation against the petitioners that they abused the informant who is a member of the Scheduled Tribes by her caste name in a place within public view. On the basis of the written-application submitted by the informant, police registered Kanke P.S. Case No.18 of 2022 and took up the investigation of the case, which is going on at present.