Data Ram vs State Of Rajasthan (2025:Rj-Jd:18111)
2025 Latest Caselaw 11266 Raj

Rajasthan High Court - Jodhpur

Data Ram vs State Of Rajasthan (2025:Rj-Jd:18111) on 8 April, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:18111]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                           JODHPUR
          S.B. Criminal Revision Petition No. 784/2018

Data Ram S/o Baldeva Ram, Aged About 58 Years, B/c Dhobi, R/
o Gujuki, Dist. Alwar
                                                  ----Petitioner
                            Versus
1.    State Of Rajasthan, Through Pp
2.    Ghanshyam S/o Kaliya Daroga, Gujuki, Dist. Alwar
3.    Manju Charan D/o Ghanshyam, W/o Shiv Charan R/o
      Police Lines
4.    Dilip Papariya S/o Late Shri Chandan Singh Papariya,
      Laden Kunj, Royal Colony, V.i.p., Amet,
5.    Pushp Kumar S/o Shri Shiv Charan, Police Lines
6.    Jitendra S/o Satyadev Charan, Sulwada, Teh. Asind
                                              ----Respondents


For Petitioner(s)            :     Mr. Suresh Kumbhat
For Respondent(s)            :     Mr. Vikram Rajpurohit, Dy.G.A.
                                   Mr. RS Bhati, AGA
                                   Mr. Bhushan Singh


                HON'BLE MR. JUSTICE FARJAND ALI

Order

08/04/2025

1. Section 14A(1) of the SC/ST Act provides an appeal against

any order of the Special Judge. For ready reference, the said

provision is quoted hereinbelow:-

"Notwithstanding anything contained in the Code of Criminal Procedure,1973 (2 of 1974), an appeal shall lie, from any judgment, sentence or order, not being an interlocutory order, of a Special Court or an Exclusive Special Court, to the High Court both on facts and on law."

2. Here in this case, the complaint moved by the petitioner for

committing an offence of cheating, forgery, etc. and for

humiliating and intimidating him for being a scheduled caste

member and the complaint came to be dismissed.

[2025:RJ-JD:18111] (2 of 2) [CRLR-784/2018]

3. In this view of the matter, the revision petition is not

maintainable.

4. Accordingly, instant petition is disposed of with liberty to the

petitioner that if he wishes, he may prefer an appeal as provided

under law.

(FARJAND ALI),J 68-chhavi/-

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