JAIPAL SINGH Vs. DHARAM SINGH

JUDGEMENT

(1.) Since both the petitions challenge the same order of cognizance dated 14.02.2008 passed by Chief Judicial Magistrate, Haridwar, hence, these are being disposed of by this common judgment.

(2.) A complaint was launched by Dharam Singh, being a social worker, stating therein that Government funds have been misused by way of granting cheque of Rs. 14,000/- to differently abled persons namely Satish Kumar and Munesh (wife of Satish Kumar) after solemnization of their marriage. District Social Welfare Officer has Account to distribute this money to every differently abled persons, who married to each other. The marriage was reported to be solemnized on 22.10.1997 and the application was moved by this couple, after few years of their marriage. Favourable endorsements were 2 made by concerned Village Panchayat Development Officer, Gram Pradhan and others, so District Social Welfare Officer sanctioned the amount of Rs. 14,000/- to this couple.

(3.) Dharam Singh, who is resident of same village, preferred different complaints to District Social Welfare Officer and District Magistrate but nothing could be yielded favourably to Dharam Singh. He then instituted a complaint case no. 4191 of 2007 in the court of Chief Judicial Magistrate, Haridwar against as many as 28 persons including the then District Social Welfare Officer, Social Welfare Observer, Village Panchayat Development Officer, Naib Tehsildar, Pradhan, Deputy Pradhan, Members of Regional Development Committee and many more persons, who attended the marriage of couple. This complaint was instituted on 04.08.2007. He himself examined under Section 200 Cr.P.C. and the learned Magistrate passed the order of cognizance dated 14.02.2008 asking all the accused persons to stand trial for the various offences of the Indian Penal Code.