BAKUL DAS Vs. BINOY BHUSAN DEY AND ORS.

JUDGEMENT

(1.) BY this revision petition filed under Section 397 read with Section 401 of the Cr.P.C. the legality, validity and propriety of the order dated 19.09.2011 delivered in Special Case No. 03/2011 by the Special Judge, North Tripura, Kailasahar, for purpose of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 are called in question.

(2.) BY the impugned order dated 19.09.2011, the accused persons were discharged from the criminal liability holding that:

(3.) ON 23.05.2005 when she was sowing saplings of paddy, one accused person by misleading the police station succeeded in getting the restraint order. As sequel of that occurrence, the accused persons in an orchestrated manner on 26.06.2005 impleaded the son of the complainant namely, Indrajit Suklabaidya, in a criminal case. When the police came to apprehend Indrajit Suklabaidya, the accused persons standing in a queue to humiliate her son called him by the name of the community and uttered loudly 'son of Dhupa' and on the following day her son was released.