SMT. PINKI @ PRACHI Vs. VIKLESH @ VIKKI SHARMA

JUDGEMENT

(1.) This miscellaneous petition has been preferred by wife petitioner Smt. Pinki and her daughter Gudiya with a prayer to quash and set aside the order dated 15.9.2017 passed by Special Judge, SC/ST (Prevention of Atrocity) Cases, Tonk as also the order dated 25.5.2017 passed by Additional Chief Judicial Magistrate, Newai, Tonk.

(2.) Heard learned counsel for both the sides and perused the relevant documents.

(3.) In compliance of the order dated 28.3.2017 passed by Coordinate Bench of this Court in S.B. Criminal Miscellaneous (Petition) No. 5559 of 2016, whereby the order dated 17.9.2016 was set aside directing the Court below to consider the entire facts of the case and pass appropriate order in light of the judgment passed in S.R. Batra and anr. v. Smt. Taruna Batra reported in (2007) 3 SCC 169 , the impugned orders have been passed by the Courts below.