Nisha Gupta, J. - (1.) These criminal misc. petitions under Section 482 Criminal Procedure Code have been filed against the orders passed by the trial Court whereby the cognizance has been taken against the present petitioners under Section 4 of the Scheduled Castes/ Scheduled Tribes (Prevention of Atrocities) Act, 1989.
(2.) Since the controversy involved in both these petitions are common and, therefore, both these petitions have been decided by this common order.
(3.) The short facts of the case are that the complainants had filed a complaint in concerned Court for the offences tinder the Indian .Penal Code as well as under Section 3 of the F.I.R. was registered in the concerned Police Stations. The present petitioners were the Investigating Officers. After investigation, after approval of the Superintendent of Police, a negative report was filed and the complainants agisted that the Investigating Officers-petitioners had not investigated the matter properly and after recording the statements of complainants and their witnesses, the trial Court had taken cognizance of the offence under Section 4 of the Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the present petitioners. The revision petitions have also been dismissed. Hence these petitions.;