SURINDER PAL SINGH Vs. JASBIR SINGH

JUDGEMENT

(1.) This order shall dispose of above-mentioned two connected revisions as both have arisen from same order.

(2.) The above-mentioned revision petitions have been filed by petitioners against respondents Jasbir Singh and State of Punjab, challenging the impugned order dated 12.08.2015 passed by learned Addl. Sessions Judge, Patiala, vide which the application filed by the petitioners for discharge from the charges was dismissed and they were charge-sheeted under Section 166 IPC and Section 3(1) and 3(11) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for brevity 'the SC&ST Act').

(3.) Notice of motion was issued. Learned counsel for respondent No.1 as well as learned State counsel appeared and contested the petition.