CHANDRA PAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Criminal Revision Petition No.1232/2018 has been preferred against the order dtd. 10/8/2018 passed by the learned Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act Cases, Hanumangarh (in F.R. No.185/2018 (Registered No.96/2017) arising out of FIR No.373/2016 registered at Police Station, Pilibanga, District Hanumangarh, whereby the learned Court below took cognizance against the petitioners No.1 to 3 for the offences under Sec. 447 IPC and Sec. 3(1)(F)(G) of the SC/ST (Prevention of Atrocities) Act, 1989 and; against petitioners No. 4 to 9 under Sec. 447 IPC.

(2.) As per the pleaded facts and the record of the case (in Petition No.1232/2018), the respondent No.2/complainant-Malkit Singh filed a complaint alleging therein that on 2/7/2016 (10:00 p.m.), the accused persons arrived at the place where the land of the complainant was situated and constructed a room on the said land. On 4/7/2016 (08:00 p.m.), the accused persons, armed with lathi and gandasi, again came to the said land belonging to the complainant, and started hurling caste-based abuses against the respondent No.2/complainant; the accused persons also caused damages to the tractor of the complainant lying at the place of the incident.

(3.) As the pleaded facts and the record (in Petition No.1229/2018) would reveal, the respondent No.2/complainant-Malkit Singh filed a complaint alleging therein that on 11/10/2016 (around 10:30 p.m. - 11:00 p.m.), the accused persons, on a motorcycle, arrived at the dhani of the respondent No.2/complainant, and started hurling caste-based abuses against him; the accused persons, however, upon seeing the family members of the complainant, fled the place of incident, while leaving behind their motorcycle.