JUDGEMENT
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(1.)This is a petition filed under Section 482
of Code of Criminal Procedure for quashing
the docket order dt. 22-10-1994passed by the
learned Sessions Judge and Special Court for
Scheduled Castes and Scheduled Tribes
(Prevention of Atrocities) Act,
Mahabubnagar, directing issue of Non-
bailable Warrant against the petitioner
herein.
(2.)The relevant facts may be stated briefly
as follows: On the basis of the complaint
given by one Dhakia, S/o. Dharmia on
29-1-1993 a First Information Report was
registered in Cr.No. 18/93 at Police Station,
Vikarabadoo Ranga Reddy District. The
petitionerherelin and five others were shown
as the accused in the FIR and they were
alleged to have committed an offence
punishable; under Section 302, IPC which
was later alfered to Sections 365 and 306, IPC
and Section-3 of the Scheduled Castes and
Scheduled Tribes (Prevention of Atrocities)
Act. It appears that after completion of
investigation, the Investigating Officer filed.
a charge-sheet against six accused before the
Judicial First Class Magistrate, Vikarabad
and the petitioner's name was not shown as
one of the accused in the charge-sheet. This
case was committed to the Court of Special
Judge, which was taken on file as S.G.No. 67
of 1994.
(3.)The learned Sessions Judge after
perusing the contents of FIR and the
statements of the witnesses recorded under
Section 161 Cr.P.C. during the
investigation, came to the conclusion that
there was sufficient material against the
petitionerherein for proceeding against him
in respect of the alleged offence and directed
to add him as accused No. 7 and accordingly
issued N.B.W. against him. It is this order dt.
22-10-1994 passed by the learned Sessions
Judge which is now sought to be quashed in
this proceeding.
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