Ashim Kumar Roy, J. - (1.) THE petitioner has been arraigned as an accused in connection with Raniganj Police Station Case No. 251 of 2014 relating to the offences punishable under sections 307/295A/323/342/506 I.P.C. and sections 3(1)(ii)/3(1)(vi)/3(1)(xii) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989.
(2.) NOW the petitioner has come up for quashing of an F.I.R., for the offences punishable under sections 3(1)(ii)/3(1)(vi)/3(1)(xii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, for the sake of brevity, hereinafter referred to as the "said Act". The learned counsel for the petitioner vehemently contended on face of the allegations made in the impugned F.I.R., no offence punishable under the provisions of the "said Act" has been made out against the petitioner.
(3.) HOWEVER , the learned counsel for the State produced the case diary and resisted him. He with reference to the allegations made in paragraphs 2, 3, 4, 5 and 6 of the F.I.R. submitted on the face of the same, the offences for which the F.I.R. has been registered have been certainly made out.;