JUDGEMENT
Prashant Kumar Agarwal, J. -
(1.) The petitioner has preferred this criminal misc. petition tinder Section 482 Cr.P.C. against the order dated 11.3.2005 passed by the Special Judge SC/ST (Prevention of Atrocities, Cases), Sikar whereby the learned Judge ordered to summon the petitioners under Section 319 Cr.P.C. for offences under Section 447 I.P.C. and Sections 3(1)(v) and 3(1)(x) of SC/ST (Prevention of Atrocities), 1989 (hereinafter to be referred as "the Act") in Special Case No. 37/2004.
(2.) The brief relevant facts for the disposal of this petition are that on the written report filed by non-petitioner No. 2-complainant-Sita Ram F.I.R. No. 37/2004 was registered against some persons including the present petitioners for offences under Sections 447, 147 I.P.C. and for offences under Sections 3(1)(v) and 3(1)(x) of the Act and after investigation charge-sheet was filed against only one person, but no charge sheet was filed against the present-petitioners. The learned trial Court ordered to frame charge against accused-Shri Hanumanaram against whom charge sheet was filed by the police for offence punishable under Section 447 I.P.C. and for offences under Sections 3(2)(v) and 3(2)(x) of the Act and trial against that accused commenced. During the course of trial oral statements of as many as seven witnesses were recorded and some documents were also exhibited. At that stage of the proceedings on behalf of the non- petitioner-complainant an application under Section 319 Cr.P.C. was filed on 25.2.2005 and by impugned order dated 11.3.2005 the application was allowed and the learned trial Court ordered to take cognizance against the petitioner for offence under Section 447 I.P.C. and for offences under Sections 3(1)(v) and 3(1)(x) of the Act. Feeling aggrieved by the impugned order the petitioners are before this Court by way of this petition.
(3.) I have heard the learned counsel for the non-petitioner No. 2 complainant and the learned Public Prosecutor. At the time of hearing non appeared on behalf of the petitioners.;
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