VAGARAM Vs. STATE

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This criminal appeal has been preferred against the order dtd. 17/1/2017 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Court, Pali in F.R. No. 25/2014, whereby the protest petition filed by complainant (deceased Vagaram) - whose legal representatives are the present appellants - was dismissed, and the negative final report submitted by the police was accepted.

(3.) Learned counsel for the appellants submits that the private respondents illegally entered the property of the appellants, by breaking the wall of their residential house with the intention to dispossess them, and in doing so, also gave beating to the appellants and their family with sticks, and also outraged the modesty of the wife of Late Vagaram (complainant), and despite an F.I.R. having been registered for the offences under the SC/ST (Prevention of Atrocities) Act, the concerned Police authorities filed a negative Final Report, stating absence of any injury report and that there were no witnesses, except the complainant himself. And that, despite the complainant (Vagaram) having passed away, his legal representatives (the present appellants) being involved in the tussle that ensued, are aggrieved by the impugned order passed by the learned court below.