DEEN DAYAL Vs. STATE OF RAJASTHAN

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 revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred claiming the following reliefs:

(3.) Brief facts of the case as placed before this Court by the learned counsel for the complainant/petitioner are that the complainant/petitioner submitted a complaint before the learned Additional Chief Judicial Magistrate, Sangariya on 6/10/2008, levelling allegations against the accused-respondents regarding assaulting the complainant/petitioner as well as hurling caste based abuses against him; the same was sent by the learned court under Sec. 156(3) Cr.P.C. for investigation to be conducted by the Aarakshi Kendra, Sangariya, whereupon an FIR bearing No. 552/2008 for the offences under Sec. 323 and 342 IPC and Sec. 3 of the SC/ST (Prevention of Atrocities) Act was registered at Police Station, Sangariya District Hanumangarh, and after investigation, negative final report was submitted before the learned trial court.