RAVINDRA SINGH, J. - (1.) HEARD Sri S.D.Kautilya, learned counsel for the applicants, learned A.G.A. for the State of U.P.
(2.) THIS application has been filed by the applicant Brijendra Gupta alias Pappu, Rahul and Rajiv with a prayer to quash the proceedings of criminal case No. 2766 of 2009 arising out of case crime no. 569 of 2009 under sections 323, 342, 506 I.P.C. and 3(1) (IX) SC/S.T.Act, Police Station Sadar Bazar, District Meerut, pending in the court of learned Additional Chief Judicial Magistrate, VIIth Meerut. It is contended by learned counsel for the applicants that in the present case, the allegation has been made against the applicants that the first informant went to the house of the applicant Brijendra Gupta alias Pappu at his Green Farm House, near Abulen to realize his labour charges, he was beaten and he was asked to leave the place, about two months prior to the commission of the alleged offence, he again went to the Farm House on 5.9.2009 along with his friend Sanjay Gautam, he was called by the applicant Brijendra Gupta alias Pappu inside the Farm house, he along with his son Rahul and gunner Rajiv did the marpeet with the first informant and asked to disclose his caste then the first informant disclosed his caste as Jatav, thereafter he was abused by caste name and by saying that he was calling the name of Km. Mayawati, he was beaten and illegally detained since 5 p.m. to 8.00 p.m. then the friend of the first informant, namely, Sanjay Gautam shouted loudly at the gate, he came in his rescue,then he was released from the clutches of the applicants prior to that, he was called to rub the nose on the earth and he was extending the threats of committing his murder. The alleged occurrence has taken place inside the Farm House, it does not attract the provision of Section 3(1)(10) of SC/ST Act in which the applicants have been charge sheeted because the place where the alleged occurrence has taken place was not within the public view, Section 3(1)(10) of SC/ST Act read as under : " Intentionally insults or intimidates with intent to humiliate a member of a Scheduled Caste or a Scheduled Tribe in any place within public view. " Only on account of of submitting the charge sheet under section 3(1)(10)of SC/ST Act, the offence has become triable by the Court of Sessions, it shall be tried by Special Judge, SC./S.T.Act whereas the other offences punishable under sections 323, 342, 506 I.P.C. in which the applicants have been charge sheeted are triable by the court of Magistrate, therefore, the charge sheet submitted against the applicants may be quashed.
(3.) IN reply of the above contention, it is submitted by learned A.G.A. that there is no dispute in respect of submission of the charge sheet under sections 323, 506, 342 I.P.C., the charge sheet in part cannot be quashed on the basis of the material collected by I.O. prima facie the offence has been committed. So far as the constitution of the offence punishable under section 3(1)(10) of SC/ST Act is concerned, it shall be considered by learned Magistrate concerned at the time of committal of the case to the court of Special Judge and it shall be again considered in strict sense at the time of framing of the charge only on the basis of the submission made by learned counsel for the applicant that no offence under section 3(1)(10) of the SC/ST Act is made out, the charge sheet may not be quashed as well as the proceedings arising out of the charge sheet submitted by the I.O.;