SATBIR SINGH Vs. ANNA HAZARE

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 482 of the Code of Criminal Procedure impugning the order dated 13.4.2012 passed by learned Additional Sessions Judge in Crl.Rev.No.58/2012. THE petitioner has claimed himself to be a peace loving, law abiding citizen, social worker and patriot. He alleged that the accused persons as traitors, anti - social persons had hatched the conspiracy to cause losses and lower down the reputation of the Govt. and the Prime Minister of the country in the garb of 'Anshan'. He made allegations in the complaint against the respondents that they instigated the innocent persons of India who collected in a large number in Ram Leela Ground on 16.8.2011 where the respondents made false speeches against the Govt. of India, Prime Minister, Minister and MPs and on being instigated, the public persons collected there, disturbed the peace in the locality, traffic and also created nuisance which caused many problems to the public. He also filed a complaint in P.S. Kamla Market on which no action was taken. On the basis of averments made in the complaint filed before learned M.M., it was alleged that the respondents have committed the offences punishable under Section 121/121 -A/143/147/283/290/500/504/34/120B IPC.

(2.) IT was also alleged in the complaint that thousands of people were made to go on hunger strike and about 2000 people had to be admitted in the hospital and at least one of them, namely, Sandeep Kumar died in hunger strike and another person, namely, Dinesh Yadav died in Patna, which caused loss of life and property of the nation/public. This has caused emotional hurt and shock to the complainant.

(3.) THE petitioner moved an application dated 23.12.2011 for summoning of media persons apart from respondent No.6 Dr.Abhishek Manu Singhvi as witness which was allowed by learned M.M. on the same day. He filed the process fee and summons were issued to respondent No.6 and other media persons as witness for the date 25.1.2012.