N.W. Sambre, J. - (1.) Rule. Rule made returnable forthwith. With the consent of parties heard finally.
(2.) By way of present petition, the petitioners who are accused in the criminal complaint preferred under Sec. 156(3) of the Cr.P.C. and subsequent thereto suffered a charge -sheet for offence punishable under Ss. 143, 144, 323, 504, 506 of the Indian Penal Code with Sec. 3(1)(x) of the Scheduled Castes and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Atrocities Act' for brevity), have questioned the order dated 11th March 2015 passed below Exh. 13 in Sessions Case No. 73/2013 whereby the learned Sessions Judge has rejected the prayer for discharge of the present applicants for an offence punishable under Sec. 3(1)(x) of the Atrocities Act.
(3.) The few facts as are necessary for deciding the present petition are as under:;