AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Section 482, Code of Criminal Procedure, has been filed for quashing of Criminal Complaint dated 30.5.2003 (Annexure P-2) entitled 'Kartar Singh v. Amrik Singh and others' under Sections 323, 506, Indian Penal Code, and Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, pending in the court of Sub Divisional Judicial Magistrate, Patti, District Amritsar. Challenge is also to summoning order dated 2.7.2004 (Annexure P-3).

(2.) Learned counsel for the petitioners contends that Sukhdev Singh (petitioner No.3) is running a shop of scooter mechanic under the tenancy of Narinder Singh and Gurnam Singh, sons of Mohinder Singh. Petitioner No.1 happens to be father of Sukhdev Singh. Petitioner No.2 is real brother of Sukhdev Singh. Petitioners No.4 and 5 are sons of brotherin- law of father of Sukhdev Singh.

(3.) Learned counsel for the petitioners contends that on account of a tenancy dispute between the landowner and petitioner No.3-tenant, petitioner No.3 and his relatives have been implicated at the instance of sweeper employed by Gurnam Singh. So as to substantiate the contention that the landlord and petitioner No.3 have strained relations and have been litigating, learned counsel for the petitioners has drawn the attention of the court towards Annexure P-1, which is a copy of order passed by Additional District Judge, Amritsar, on 5.8.2003.