GANGA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsels for the parties.

(2.) Instant criminal misc petition has been filed by the petitioner feeling aggrieved by the order dtd. 29/10/2018 passed by learned Additional Special Judge SC/ST (Prevention of Atrocities Act) Cases, Merta [hereinafter referred to as 'revisional Court'] dtd. 29/10/2018 whereby, the learned Special Judge dismissed the revision petition filed by the petitioners and affirmed the order dtd. 10/7/2018 passed by learned Additional Chief Judicial Magistrate, Degana [hereinafter referred to as 'trial court'] whereby, the learned Magistrate allowed the application under Sec. 319 Cr.P.C. and took cognizance against the petitioners for offence under Sec. 147, 341, 323, 325/149 IPC.

(3.) Learned counsel for the petitioner submits that after registration of FIR, a thorough investigation was conducted and police submitted Final report in respect of present petitioners. Later on, after recording of evidence, the complainant filed an application under Sec. 319 Cr.P.C which was dismissed by the trial court vide order dtd. 15/11/2014. The complainant then filed a revision petition before the revisional Court which was allowed by the revisional Court vide order dtd. 3/6/2016 and a direction was issued to the trial court to take cognizance against the petitioners.