SARYU LALL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the petitioners and the counsel appearing for the O.P. No. 2.

(2.) PETITIONERS are accused in complaint case no. 693/04 and cognizance has been taken against them for an offence under sec. 3(IV) of Scheduled Caste & Scheduled Tribes (Prevention of Atrocities) Act, by the Judicial Magistrate.

(3.) SEC . 14 of the S.C. and ST. Act defines: "Special Court, where it has been mentioned that for the purposes of speedy trial, the State Government shall, with the concurrence of the Chief Justice of the High Court, by notification in the Official Gazette, specify for each district, a Court of Sessions to be a Special Court to try the offences under this Act". Under the Section the "order of cognizance" has not been mentioned only the Special Court has been authorised to try the offences under this Section.