None of the ingredients of Sections 3(1)(v) and (va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 are made out and/ or satisfied – Criminal proceedings quashed – Appeal allowed.
SUPREME COURT OF INDIA DIVISION BENCH B. VENKATESWARAN AND OTHERS — Appellant Vs. P. BAKTHAVATCHALAM — Respondent ( Before : M.R. Shah and Krishna Murari, JJ. ) Criminal Appeal No.…