AMIT KUMAR Vs. HARIRAM AHIRWAR

JUDGEMENT

(1.) At the request of the learned counsel of both the parties, the matter has been heard finally at motion hearing stage.

(2.) Since all the above petitions have arisen out of a common order of cognizance dtd. 12/04/2018 passed by the Special Court, Sagar under SC/ST (Prevention of Atrocities) Act 1989, they were heard together and are being disposed of by this common order.

(3.) These are the petitions, rather appeals, under Sec. 482 of the Code of Criminal Procedure read with Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for brevity, the Act'). The petitioners are praying for quashing of order dtd. 12/4/2018 passed by learned Special Judge (Atrocities), Sagar in unregistered complaint case, by which cognizance of the offences punishable under Ss. 420, 467, 468, 472 of the IPC and Ss. 3(1)(v) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 has been taken against Smt. Nirmala, the appellant in Criminal Appeal No.3554/2018 and Sharad Kumar, the petitioner in MCrC No.24031/2018 whereas cognizance of the offence punishable under Sec. 120B of the IPC has been taken against Amit Kumar, the appellant in Criminal Appeal No.3430/2018. Further, petitioners in MCrC No.19244/2019 & MCrC No.15517/2019 seek quashment of FIR No.01/2019 registered at Police Station A.J.K. District Sagar for the offence under Ss. 419, 420, 467, 468, 471 and 120B of IPC and Sec. 3(2)(v) of the Act. The appellant in CRA No.3533/2018 seek quashment of proceedings in Cri. Case No.SCATR 119/2018.