GHANSHYAM Vs. STATE OF M.P.

JUDGEMENT

(1.) LEAVE granted.

(2.) THIS appeal is directed against the judgment dated 8.8.2005 passed in Writ Petition No. 1356 of 2004 by the M.P. High Court of Judicature of Jabalpur, Bench at Gwalior, M.P.

(3.) ACCORDING to the appellant, he was residing in the house situated at Company Bagh Road, Morar, Gwalior, as a tenant since the time of the grandfather of respondent No.3. Now, the landlord of the house is respondent No.3. According to the appellant, respondent No.3 attempted to illegally evict the appellant from his rented house with the help of antisocial elements who came to his house armed with weapons on 8.11.1986. Respondent No.3 along with his men started dismantling the house of the appellant without prior permission and/or notice to him. The appellant was seriously injured when he tried to obstruct them from dismantling the house. The appellant lodged an FIR No. 654/86 under section 147/307, IPC against respondent No.3 and his men OA change -sheet was filed against respondent No.3 and his men under section 147/307, IPC and then the trial commenced.