Kanhaiya Pathak vs The State Of Jharkhand
2021 Latest Caselaw 1056 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr.M.P. No. 597 of 2011
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1. Kanhaiya Pathak

2. Kalindi Pathak

3. Anshu Pathak ...Petitioner(s).

Versus

1. The State of Jharkhand

2. Jitender Kumar Rajak ... Opp. Party(s)

CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

Through: Video Conferencing

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For the Petitioner(s) : Mr. Pramod Kumar, Advocate. For the State : Mr. Bhola Nath Ojha, A.P.P

08/02.03.2021: Counsel for the petitioners submits that all the offences enumerated under Section 3 of the S.C. & S.T. (Prevention of Atrocities) Act must be committed within the public view. He submits that there are judgments of the Court showing that all the said offences has to be committed within the public view.

In view of the aforesaid submissions, counsel for the petitioners is directed to produce the judgments which specifically provides that all the offences under the S.C. & S.T. (Prevention of Atrocities) Act must be committed within the public view to attract the said Section.

List this case in the next week under the heading 'For Orders'.

      Rajnish                                                    (ANANDA SEN, J.)