AIROnline 2025 SC 51

Supreme Court Of India

(From : AIROnline 2024 MAD 2145)

Hon'ble Judge(s): B. R. Gavai, Augustine George Masih , JJ

Criminal P.C. (2 of 1974) , S.482— Quashing of proceedings - Dismissal of petition - Legality - Allegations that appellant abused complainant by his caste name - Incident had taken place within four corners of chambers of complainant and colleagues of complainant arrived at the scene after occurrence of incident - Since the incident did not occur at a place which could be termed to be a place within public view, offence was not covered under the provisions of either S 3(1)(r) or S 3(1)(s) of the SC-ST Act - Proceedings were liable to be quashed AIROnline 2024 MAD 2145-Reversed (Para 15 18 19)