- (1.) Petitioner-Complainant has laid this misc. petition under Section 482 Cr.P.C. to assail impugned order dated 23.07.2011 passed by Additional District and Sessions Judge (Fast Track), Anoopgarh, HQ at Suratgarh, District Sri Ganganagar (for short, 'learned revisional Court'), whereby learned revisional Court has dismissed the revision petition against order dated 13.04.2010 passed by Judicial Magistrate, First Class, Suratgarh, District Sri Gangangar (for short, 'learned trial Court').
(2.) Succinctly stated, the facts of the case are that petitioner submitted a complaint under sub-section (3) of Section 156 Cr.P.C. before the learned trial Court against private respondents alleging therein that all of them gave her beatings and also abused by calling her of lower caste. A specific allegation was made in the FIR that accused-respondents made an attempt to outrage her modesty. Learned trial Court forwarded the complaint for investigation to police and after investigation, negative final report is submitted by the Investigating Agency.
(3.) Feeling dismayed with the negative final report, petitioner submitted protest petition and thereupon learned trial Court recorded her statement under Section 200 Cr.P.C and also made inquiry under Section 202 Cr.P.C. by recording statements of other witnesses. Subsequent to that, learned trial Court proceeded to hear arguments for taking cognizance in the matter and by its order dated 13.04.2010 rejected the protest petition by accepting negative final report.;