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Judgment
Farjand Ali, J
By way of filing instant criminal appeal, the appellant-complainant seeks setting aside of the order dated 13.1.2022 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Rajsamand, whereby the complaint filed by the appellant has been rejected.
Heard learned counsel for the appellant and learned public prosecutor. Perused the order impugned.
In this matter, after conducting thorough investigation, a negative final report was submitted by the police, wherein several valid and logical grounds have been enumerated on the basis of which Investigating Officer reached on a conclusion that the allegations were false. Learned court below has afforded ample opportunity to the complainant and after meticulous examination of the legal and factual aspects of the matter and considering grounds raised by the complainant, learned court below has passed the order impugned dated 13.1.2022. A careful scanning of the order impugned does not call for any interference by this Court. This Court finds no force in the appeal.
The appeal is thus, dismissed.