RAM SAJEEVAN KUVIND Vs. KAUSHLENDRA SINHA

JUDGEMENT

(1.) The petitioner has preferred this petition under section 482 of Cr.P.C , 1973 to invoke the inherent powers of this Court and to quash the order dated 22.09.2015, passed by Special Judge under SC/ST (POA) Act, 1989, Bhopal in Criminal Revision No. 362/2015, wherein the order dated 26.06.2015 passed by J.M.F.C, Bhopal in unregistered criminal case dismissing the complaint filed by the petitioner under section 203 of the Cr.P.C, 1973 has been affirmed.

(2.) Bereft of the unnecessary details the facts requisite for disposal of this petition are that the petitioner filed a criminal complaint case under section 200 of the Cr.P.C , 1973 before the learned J.M.F.C for offence under Sections 420, 406, 294, 506, 500 and 306 read with Section 34 of I.P.C against the respondents.

(3.) In the complaint it is alleged that the complainant/petitioner is a member of SC and was working as Office Assistant Grade-6, in Confederation of Indian Industry (CII) since 1991 satisfactorily and with sincerity. The respondent No. 1 called him on 25th July, 2013 and asked to report at Bhopal Office on 26.07.2014. He allegedly abused him and humiliated him calling his caste name and threatened him of removing from the job. Complainant also alleged that he was transferred to Mumbai without any facility, as a mode of punishment after demoting him on August, 2013. He also moved application before Redressal Grievance Cell but nothing came out. The petitioner lodged report before the police. But no action was taken. Therefore, he lodged a complaint before AJK but closure report was filed. Hence, he filed the criminal complaint case, alleging conspiracy by the respondents to harass the honest petitioner. The petitioner filed complaint case before learned J.M.F.C. After the preliminary inquiry, the learned J.M.F.C passed the order impugned on 26.06.2015, wherein the criminal complaint case was dismissed stating that it was after thought and deliberately intended to take revenge against the officers of CII.