Sandeep Mehta, J. - (1.) Heard counsel for the petitioner, the Public Prosecutor-and the counsel for the complainant.
(2.) The present petition has been filed for quashing of the F.I.R. No. 99/2006 registered at the Police Station, Khamera, District Banswara for the offence under Section 3 (1)(x) of Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act.
(3.) Counsel for the petitioner submits that in this case the alleged incident took place on 7.5.2006 in the Chamber of the petitioner who is a Lawyer. The F.I.R. was lodged after 11h months of the incident by the complainant claiming that he went to the Chamber of the petitioner for the purpose of enquiring about his case and then the petitioner gave him abuses in the name of his caste.;