SANJEEV KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It has been submitted by the learned counsel for the petitioner that the Investigating Officer is not competent in terms of Rule 7 of the Scheduled Castes and Scheduled Tribes ( Prevention of Atrocities) Act, 1989 to conduct the investigation. It has further been submitted that since there is a basic flaw in initiation of the investigation itself, entire criminal proceedings as against the petitioner deserves to be quashed and set aside.

(2.) Issue notice to the O.P. No. 2 as to why this application be not admitted and/or disposed of at the stage of admission itself, for which requisites etc. under registered cover with A/D as well as by ordinary process must be filed by 19.1.2018. List this case after appearance of O.P. No. 2 under the heading "For Admission". Until further orders, there shall be stay of the proceeding in connection with Sahibganj (SC & ST) P.S. Case No. 06 of 2015, G.R. No. 720 of 2015, Spl. Case No.12 of 2016, pending in the court of learned D.J.-1-cum-Special Court, Sahibganj.