PRAKASH MALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Respondent No.2 has already been served however, no one appears on his behalf.

(2.) Heard learned counsel for the petitioners as well as the learned Public Prosecutor for the State.

(3.) The background leading to this petition under Sec. 482 Cr.P.C. is that respondent No.2 had filed an initial complaint against the petitioners which was forwarded to the police under Ss. 156(3) Cr.P.C. by the Magistrate and FIR No.78/2009 was registered with Police Station Khandar, Sawai Madhopur for offences under Ss. 323, 341, 441, 504 and 506 of Indian Penal Code and Sec. 3(v)(x) of Schedule Caste and Schedule Tribes (Prevention of Atrocities) Act, 1989.