SHIVA KESHWARWANI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal revision has been preferred by the applicants against the order dated 30.5.2012 passed by the Special Judge under SC/ST (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "Special Act"), Jabalpur, whereby the charge of offence punishable under Section 3(1)(x) of the Special Act was framed against the applicants.

(2.) The brief facts of the case relating to the present revision are that the complainant had lodged an FIR before the concerned Police Station that he was assaulted. Obscene words were told to him in a public place and also he was insulted on the basis of his caste. After due investigation, a charge sheet was filed. The case was duly committed to the Special Judge, Jabalpur. The learned Special Judge after hearing the learned counsel for the parties framed the charges of other offences as well as the offence under Section 3(1)(x) of the Special Act.

(3.) I have heard the learned counsel for the parties.