BADAMI BHIL 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.) The above-numbered S.B. Criminal Revision Petition No.275/2001 has been preferred against the judgment dtd. 30/8/2000 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Bhilwara in Criminal Case No.400/98, whereby the respondents No.2 to 7 have been acquitted from the charges levelled against them; abovenumbered S.B. Criminal Revision Petition No.542/2000 has been preferred against the judgment dtd. 18/7/2000 passed by the learned Judicial Magistrate, First Class, Asind, Bhilwara in Criminal Regular Case No.28/96, whereby the respondents No.2 and 3 have been acquitted from the charges levelled against them.

(3.) This Hon'ble Court in the order dtd. 9/11/2001 has recorded that since the respondent No.7-Laxman in S.B. Criminal Revision Petition No.275/2001 had passed away, therefore, the proceedings against him shall stand dropped accordingly.