Kanwaljit Singh Ahluwalia, J. - (1.) By this common order, S.B. Criminal Miscellaneous (Petition) No.6639/2017 as well as S.B. Criminal Miscellaneous (Petition) No.5369/2017 preferred by one petitioner, namely Prahlad Meena, shall be decided together.
(2.) Aforementioned petitions have been preferred under Section 482 Cr.P.C. to assail the order dated 06.09.2017 passed by the Court of Additional Sessions Judge, No.19, Jaipur Metropolitan, Jaipur, whereby he accepted the revision preferred by the accused-respondents and had set aside the order of cognizance dated 07.10.2016 passed by the Court of Additional Chief Metropolitan Magistrate, No.20, Jaipur Metropolitan, Jaipur.
(3.) Briefly stated, the petitioner had lodged an F.I.R. bearing No.444/2006 at Police Station Sanganer, Jaipur for offences punishable under Sections 427, 447 and 504 of the Indian Penal Code and under Sections 3 (i) (iv), (v) and (viii) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (herein after to be referred as the Act of 1989). A copy of the F.I.R. is annexed with the present petition as Annexure-1.;