DADAMCHAND Vs. RAMCHARANSINGH

JUDGEMENT

(1.) This revision petition is directed against the order dated 24-4-84 passed by the Judicial Magistrate First Class, Thandla in Criminal Case No. 0/83 whereby the petitioner's complaint under Ss.120-B, 175, 181, 182 and 500 IPC has been dismissed for want of sanction.

(2.) Non-applicants 1 to 3 are police officers.

(3.) According to the complaint, Popatkumar son of the complainant Dadamchand was the Secretary of the Thandla Vyapari Sangh' and in the year 1980 the 'Sangh' had indulged in strike against police atrocities. Non-applicant No. 1 the Station House Officer had. therefore, become annoyed with the petitioner and his son and wanted to implicate him in some false case. Head Constable Madho Singh non-applicant No. 2 and Circle Inspector Mohammad Fazal Khan were then attached to the police station Thandla.