MANGI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the instant criminal appeal, challenge has been made to the order dtd. 22/1/2018 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Hanumangarh in Complaint Case No.70/2017, whereby learned Court below has declined to take cognizance of the offence.

(2.) Bereft of elaborate details, the facts necessary for disposal of the case are that upon a complaint moved by the appellant, the Court below examined him under Sec. 200 Cr.P.C. and sent the matter under Sec. 202 Cr.P.C. to the police seeking assistance in inquiry. After receipt of the report from the police under Sec. 202 Cr.P.C., no other witness was examined in the inquiry and no further evidence has been adduced. The learned Court below has dealt with all the legal and factual aspects of the matter and passed the order impugned dtd. 22/1/2018.