DEVILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By the instant criminal revision petition under section 397/401 of the Code of Criminal Procedure, 1973 (for short `the Code` hereinafter), the petitioner has challenged the order dt. 3.5.2003 passed by Judicial Magistrate, Doongla, Distt.

(2.) Chittorgarh (for short `the trial court` hereinafter), whereby the trial court took cognizance of the offences under sections 447 I.P.C. and section 3(v) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short `the Act` hereinafter) and issued the process.

(3.) The order issuing process is not revisable in view of the decisions of the Hon'ble Supreme Court in Adalat Prasad vs. Rooplal Jindal & Ors., JT 2004 (7) SC 243 as also the decision of Three Judge Bench of Hon'ble Supreme Court in Subramanim Sethuram vs. State of Maharashtra & Anr., 2004 CRI.L.J. 4609.