J N FULORIA Vs. BENIBAI

JUDGEMENT

(1.) THE petitioner was a Divisional Forest Officer, West Mandla on 6-11-92. He feels aggrieved by the order dated 4-1-1994 passed by Judicial Magistrate First Class, Mandla, in Complaint Case No. 1/94, whereby the Magistrate took cognizance of offence under Sections 294 and 500 I. P. C. and under Section 3 (1) (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and directed summons to be issued against him.

(2.) THE allegations in the complaint were made by one Beni Bai that she was a daily wager in his department and she and other daily wagers were not given work in that particular period of November, 1992 because of non-availability of the budget allocation for that purpose. They approached Conservator of Forest and thereafter this petitioner, praying for work as before, but, he declined and since they had insisted on him time and again for that purpose, on that particular day on 6-11-92 at forest rest house, Mandla, this accused abused them by filthy abuses calling them as low caste wretches. This complaint has been filed on 23-11-92.

(3.) THE petitioner approaches this Court in revision petition.