- (1.) THE petitioners have preferred this writ petition for claiming under -mentioned reliefs: A. By an appropriate writ order or direction, the proceedings conducted by respondents u/s. 151, 107, 116(3) of Cr.P.C. may be held illegal and quashed. B. By an appropriate writ order or direction, the respondents may kindly be directed to give compensation for at least Rs.10,00,000/ - to the petitioners for committing gross illegalities. C. By an appropriate writ order or direction, the respondent No.1 may kindly be directed to initiate investigation against the rest of the respondents in the matter of cruelty committed upon the petitioners during the police custody and for preplan illegal arrest and detention of the petitioners; D. Any other appropriate writ order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioners. E. Writ Petition filed by the petitioners may kindly be allowed with costs.
(2.) THE facts, apposite for the purpose of this writ petition, are that the first petitioner laid a criminal complaint against Mr. Prabhatilal Jat, Sub Divisional Officer, Ratangarh, before the learned Addl. Chief Judicial Magistrate under Section 156(3) of the Code of Criminal Procedure, 1976 (for short, 'Cr.P.C.') for offences under Sections 323, 342, 427 and 504 of the Indian Penal Code (for short, 'IPC'). The criminal complaint of the first petitioner was registered as Case No.4/2013 by the Addl. 30th Chief Judicial Magistrate on of April 2013. Immediately thereafter, the first petitioner addressed a memorandum to respondent No.2 on 7th/8th of October 2013 against organizing Dandiya Nritya and Durga Pooja.
(3.) THE representation submitted by the petitioner was not paid any heed by the second respondent and permission was granted to the organizers of the function with certain riders. It appears that a news article was also published in the newspaper with regard to organizing of the said programme. The first petitioner and others were thereafter started a peaceful agitation against the ongoing function which commenced on 9th of October 2013.;