STATE Vs. AMIT GUPTA

JUDGEMENT

(1.) Crl.M.A. No. 120 of 2016

(2.) The application stands disposed of.

(3.) The present revision petition has been preferred by the State against the order dated 31.08.2015 passed by Mr. Pankaj Gupta, ASJ-II, North-West, Rohini Courts, New Delhi in FIR No. 257/2012 (P.S. Bharat Nagar) instituted for offences under Sec. 341/323/34 of the Penal Code and Sec. 3(i)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, whereby the accused respondent Nos. 1 to 4 were discharged for the offence under Sec. 3(i)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act.