JITENDRA PRASAD Vs. DALBIR SINGH KATARIA AND ORS.

JUDGEMENT

(1.) The appellant is before this Court assailing the Order dated 21.07.2015 passed in W.P. No. 203303/2015.

(2.) The appellant was before the learned single Judge, assailing the notice dated 06.02.2012 and communication dated 08.11.2013 in C.C. No. 245/2011 issued to the Commanding Officer of the respondent herein. The Order dated 23.02.2015 in C.C. No. 245/2011 was also assailed in the said petition.

(3.) The appellant is a retired Sergent from the Indian Air Force ["IAF" for short]. The 1st respondent is a serving Warrant Officer in the IAF Station at Bidar, but presently serving at Gujarat. Due to certain altercation between the appellant and the 1st respondent, the appellant herein lodged a Private Complaint No. 9/2010 alleging assault and sought that the 1st respondent be punished for committing the offences punishable under Ss. 341, 324, 504 and 506 of the Indian Penal Code.