RAM DATT CHILKOTI Vs. MADHOPAL SINGH

JUDGEMENT

(1.) The list has been revised. None appears for the appellant.

(2.) This is an appeal against the order of acquittal of District Magistrate, Pithoragarh.

(3.) A complaint was filed before the District Magistrate complaining that in the night between 30.9.71 and 1.10.71 Kailash Chandra, son of the complainant had gone to see Ram Leela. He fell down on the ground on account of crowd. One Ashok was trying to pick him up. The respondent had arrested both of them. He had detained them till the next morning. He, however, released them on bail after a long delay even though several respectable persons had made request in this respect. Thus that was a wrongful detention The opposite party, who was a Sub-Inspector had filed a charge sheet against Kailash Chandra and Ashok under Sec. 160 I.P.C. The son of the complainant was acquitted of the charge on 22.1.74. Thereafter this complaint was filed.