ALKA A MISRA Vs. J P SHOKE

JUDGEMENT

(1.) THE petitioner is hereby assailing correctness, propriety and legality of the order passed by J. M. F. C. , Igatpuri on 3/05/1997, issuing process against her for commission of offences in context with Sections 3 (1) (viii) (ix) (x) (xv) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as Act for convenience ). The complaint if read as itself shows three allegations made in it, which are : "

(2.) THE said complaint was filed in the Court of J. M. F. C. , Igatpuri as per directions given by the Court of Session, Nasik. The learned Magistrate after presentation of the complaint in his Court, issued the process against the present petitioner, as mentioned above and that order has been assailed by this writ petition by the petitioner.

(3.) SHRI P. M. Pradhan, Counsel appearing for the petitioner, submitted that by virtue of Section 14 of the Act the Special Courts have been established for speedy trial of the offences contemplated by provisions of Act and that for each District the Court of Session would be the Special Court.