P.K.LOHRA,J. - (1.) By the instant revision petition, under Section 397 read with Section 401 Cr.P.C., 1973 accused-petitioners have assailed order dated 7th of October, 2017, passed by Special Judge, Scheduled Castes and Scheduled tribes (Prevention of Atrocities Cases), Hanumangarh (for short, 'learned trial Court'), taking cognizance against them for offence punishable under Section 323 IPC and 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'Act of 1989').
(2.) Succinctly stated, the facts of the case are that respondent-complainant submitted a criminal complaint against petitioners for offences punishable under Sections 323, 341, 354 and 504 IPC as well as Section 3(1)(x) of the Act of 1989. Police after investigation submitted negative Final Report in the matter. Learned trial Court, upon considering the negative Final Report and the materials collected during investigation, while resorting to clause (c) of sub-section (1) of Section 190 Cr.P.C., 1973 took cognizance against the petitioners for offence under Section 323 IPC and Section 3(1)(x) of the Act of 1989.
(3.) I have heard learned counsel for the petitioners, learned Public Prosecutor and perused the materials available on record.;