R.R.YADAV, J. - (1.) FACTS of the present case are not disputed. It is evident from perusal of the order passed by both the courts -below that a complaint was filed before learned Munsif and Judicial Magistrate, Phalodi for the offence under Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act No. 33 of 1989 (hereinafter referred to as 'Act No. 33 of 1989'), which was sent to Station House Officer, Police Station, Phalodi under Section 156(3), Cr.P.C. for investigation. After receipt of complaint under Section 156(3) Cr.P.C. an FIR was registered and investigation commenced. After investigation, the Investigating Agency submitted a final report: before the learned Munsif and Judicial Magistrate, Phalodi.
(2.) AGAINST submission of final report by the Investigating Agency, a Protest Petition was filed by the complainant, which was rejected and final report was accepted by the learned Munsif and Judl. Magistrate Phalodi on 21.1.94. Aggrieved against the acceptance of final report and rejection of protest petition moved by the complainant, the complainant filed a revision before the learned Additional Sessions Judge, Phalodi which was allowed on 13.4.94 and order passed by learned Munsif and Judl. Magistrate, Phalodi with a direction to take cognizance against the petitioners under Section 3(i)(iv)(v)(ix) and (x) of Act No. 33 of 1989.
(3.) AGGRIEVED against the order passed by the learned Additional Sessions Judge, Phalodi on 13.4.95, the present Criminal Misc. Petition under Section 482, Cr.P.C. has been filed before this Court.;