HARI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard learned counsel for the petitioner and perused the order dated 29.5.2003 passed by the Judicial Magistrate, Sumerpur declining to accept the Final Report forwarded by the police and taking cognizance against the petitioner for offence under section 3(i)(x) SC/ST (Prevention of Atrocities) Act, 1989.

(2.) There is specific allegation against the petitioner that he absued the respondent-Pesa Ram in filthy language referring to his caste in derogatory way. He also humiliated and insulted him in presence of other members of panchayat. On perusal of Final Report, the learned Magistrate found that statement of respondent-Pesa Ram was corroborated by other witnesses namely Narpat Singh, Bheekam Chand etc.

(3.) At this stage, it cannot be said that allegations made by the complainant are false and fabricated.