PREM PAL SINGH Vs. STATE

JUDGEMENT

(1.) PREM Pal Singh, petitioner No.1 is a complainant on whose statement FIR No.350/2007 for an offence punishable under Section 308 IPC stands registered against the brother of respondent No.2 i.e. Ms.Chanda.

(2.) CHANDA filed a complaint with the police which resulted in FIR No.81/2008 being registered in which she alleged that Prem Pal Singh, his wife Bina Singh and other associates, not only made disparaging remarks pertaining to her being a Scheduled Caste, but also did acts which amount to an offence punishable under Section 325/354/395/452/506/34 IPC.

(3.) THE course chartered by the learned Metropolitan Magistrate is strange.