P.K. Lohra, J. - (1.) Accused-petitioner has laid this misc. petition under Section 482 Cr.P.C., to assail impugned order dated 9th of May, 2011 passed by Judicial Magistrate, First Class, Nawa City, District Nagaur (for short, 'learned trial Court') and the entire proceedings pending before the Court in Criminal Case No.182/2003 (Nanu Ram v. Ranveer Singh) .
(2.) The facts, necessary and germane to the matter, are that respondent-complainant filed a criminal complaint against the petitioner for offence under (2 of 6) [CRLMP-1098/2011] Section 3(1)(x) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities Act), 1988 as well as Sections 323 and 341 IPC.
(3.) The Learned trial Court proceeded to record statements of the complainant under Section 200 Cr.P.C., and also made endeavour inquiry under Section 202 Cr.P.C., by recording statements of witness, Ram Prasad Sabu and Tanjeet Khan. After completing the inquiry, the learned trial Court proceeded to take cognizance against the petitioner for the aforesaid offence on 13th June, 2003.;