C.M. Totla, J. - (1.) ON a written complaint of one K presented at 8 AM on 16.7.1994 at P.S. Takhatgarh against the petitioners, FIR No. 46/1994 was registered for the offences of Section 3(1)(V)(x) SC/ST Act.
(2.) AFTER investigation, reported under Section 173 Cr.P.C. was filed that no encroachment or any such type of incident. Learned Magistrate hearing complainant and perusing police report vide order dated 05.12.94 took cognizance for the offence under Section 3(1)(v) of SC/ST Act and registering case directed summoning of petitioners by way of warrant of arrest.
(3.) AGGRIEVED of above cognizance order is this revision petition.;