BHANWAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor.

(2.) This petition u/s. 482, Cr. P.C. is directed against the order dated 11-6-1998 passed by Shri Ramesh Kumar Sharma, RJS. Civil Judge (JD) cum-Judicial Magistrate, Landnu, in complaint Case No. 5/98 Narain Ram v. Bhanwar Singh. By the impugned order learned Judicial Magistrate took cognizance of the offence u/s. 3 (1) (x) of the SC/ST (Prevention of Atrocities) Act.

(3.) Learned counsel for the petitioner submitted that in the impugned order, learned Judicial Magistrate has not discussed the evidence nor given any cogent reason for coming to the conclusion that there were grounds for taking cognizance of the offence p/s. 3 (1) (x) of the SC/ST (Prevention of Atrocities) Act and, therefore, the impugned order deserves to be set aside.