R THIMMAYYA SHETTY Vs. VASANTH RAJ

JUDGEMENT

(1.) THE petitioners are accused in Private Complaint No. 3 of 1993 on the file of the Special Judge, Raichur. The case was numbered as Special a. C. NO. 20 of 1994.

(2.) THE complainant-respondent filed a private complaint directly in the Court of Special Judge, Raichur on 7-4-1993 for offences punishable under Sections 341, 342, 506 (11) read with Section 109 of the IPC and under Section 3 (lxx) and (iv) of the Scheduled Castes and Scheduled tribes (Prevention of Atrocities) Act, 1989 (Act No. 33 of 1989) (hereinafter referred to as the 'act') along with other offences under the Penal code.

(3.) THE case was referred as a private complaint No. 3 of 1993 by the learned Sessions Judge. The learned Special Judge after recording the sworn statement of the complainant and his witnesses passed an order registering the case as Special A. C. No. 20 of 1994 and issuing summons to the petitioner and five others. The petitioners being aggrieved by the entire proceedings initiated by the Special Judge, Raichur have preferred this criminal petition.