DALIP SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) CRM -1516 -2015

(2.) ALLOWED as prayed for. Annexure P4 is taken on record.

(3.) THE present petition has been directed against the order dated 04.07.2014 passed by the Sessions Judge, Jind whereby the Court has not framed charge under Section 3 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act 1989 (in short 'the Act') and sent back the case to the Chief Judicial Magistrate, Jind to proceed further in accordance with law for prima -facie offence made out against the accused punishable under Sections 452, 323, 506 read with Section 34 of the Indian Penal Code (in short 'IPC').