- (1.) HEARD learned counsel for the parties.
(2.) WE have perused the impugned FIR dated 3-6-2002 which has been challenged in this petition. A perusal of the FIR shows that prima facie an offence is made out. Hence we are not inclined to interfere under Art. 226 of the Constitution.
(3.) THE allegation in the FIR shows how casteism in our society is still prevailing today. The caste system is a feudal and backward institution and has to be destroyed as quickly as possible if we want our nation to progress. The caste system in our society today has become a curse and an obstacle to the progress of our country. The allegation in the FIR shows that the petitioners are Goojar (OBC) by caste and they allegedly abused and assaulted a lady who is 'Chamar' by caste. They tore her blouse and tried to strip her and called her 'Chamari.' They also beat her with fists and blows. This Court will not tolerate this kind of behaviour as our nation is unable to progress because of casteism.;