DARSHAN SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) I have perused the order dated 12.02.2000, passed by the J.M.I.C., Hisar. According to the allegations, during the night intervening 15/16.06.1999, the petitioner had trespassed into the land belonging to the complainants and caused injuries to them. Initially, the petitioner was charged under Sections 148/149/427/447/506 I.P.C. The petitioner was charged on 01.03.1996 for commission of offences under Sections 447/427/506 read with Sec. 149 I.P.C. During the pendency of the trial, an application was made for adding also the offences under Section. 3(iv) and (v) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989. This application was allowed by the trial Court.

(2.) Learned counsel for the petitioner submits that in view of the inordinate and unexplained delay, the application deserves to be dismissed. He further submits that on the basis of the delay, the whole prosecution deserves to be quashed.

(3.) I have considered the arguments put forward. 1 am satisfied that no miscarriage of justice has occurred by the petitioner being charged under Sec. 3(iv) and (v) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989. Dismissed. Petition dismissed.