R.N. GOYAL Vs. S.S. CHAUDHARY

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) relates to quashment of order dated 15th November, 1988, Annexure P/5, passed by Judicial Magistrate Ist Class, Chandigarh, whereby complaint filed by the present petitioner under Sections 323, 504, 506 and 353 of the Indian Penal Code against the present respondent was dismissed, as well as the order dated 5th September. 1989, Annexure P/11, passed by the Sessions Judge, Chandigarh, in the revision filed by the present petitioner.

(2.) IN brief facts relevant for the disposal of this petition which emerge from the complaint filed by the present, petitioner, are that as per transfer order dated 4th February, 1988, the complainant attended the Head Office at 9 A.M. on 5th February, 1988. The complainant after marking his attendance in the register had sat in his chair when the accused came in the room and pounced upon him, rebuking him as to how the complainant dared to sit in the chair since the complainant was transferred the other day to Amritsar. The accused slapped and gave filthy abuses and blows to the complainant and thereby caused hurt to the complainant.

(3.) LEARNED counsel for the parties were heard.