ROOPA RAM Vs. JOGA RAM

JUDGEMENT

(1.) This Criminal Appeal has been preferred claiming the following reliefs:-

(2.) This Criminal Appeal under Sec. 14(A) (1) of the Scheduled Castes and The Scheduled Tribes (Prevention of Atrocities) Act, 1989 has been preferred against the order dtd. 17/5/2017 of the learned Special Judge, SC and ST (Prevention of Atrocities) Act, Sirohi whereby the application, under Sec. 216 Cr.P.C. preferred by the appellant, in Criminal Case No. 22/2015, relating to F.I.R. No. 169/2014 at Police Station Sheoganj, Sirohi, was rejected.

(3.) Brief facts of the case as placed before this Court by the learned counsel appearing on behalf of the appellant submits that an F.I.R., bearing F.I.R. No. 169/2014 was lodged by the complainant-appellant Roopa Ram, stating therein that on the night of 27/7/2014, when he and his family members were asleep, at about 11:00 p.m., the private respondents entered his house with lathis, stones, and other weapons and began to beat him and his family members, and hurled casteist abuses at them, and damaged articles in his house. And that, the appellant subsequently lodged the said F.I.R. in which the respondents were charges for the offences under Ss. 143, 458, 323, 427 I.P.C. and under Sec. 3 of the SC/ST (Prevention of Atrocities) Act, 1989. However, upon completion of the investigation, the concerned investigation officer filed charges against the privaet respondents for the offences under Ss. 143,323,427 I.P.C. and Sec. 3 of the SC/ST (Prevention of Atrocties) Act, 1989.