BUDHI PARKASH YADAV Vs. K C SHARMA

JUDGEMENT

(1.) THESE two criminal revisions Nos. 147 of 1981 and 234 of 1981, will be decided together by this common judgment as these arise out of the same incident and the same order of the trial Court.

(2.) THE facts giving rise to these petitions are as follows: Budhi Parkash Yadav and Om Prakash, complainants, are both Advocates practising at Rewari. They filed separate complaints under Sections 323, 324, 342. 504, 506, 147, 148, 149 and 120-B, Indian Penal Code, which are pending in the Court of Additional Sessions Judge, Narnaul. It is alleged that on 20th of February, 1980, Surat Ram Girdawar was caught red handed while taking bribe from the persons who had come to get their mutation sanctioned within the premises of the tehsil through Shri Om Parkash Advocate and a case was registered against the Girdawar. The Sub-Divisional Officer (Civil) had interfered illegally; that when the complainant Om Prakash asked the Sub-Divisional Officer (Civil) to allow the law to take its own course; and that the Sub Divisional Officer (Civil) misbehaved with them and threatened them to take them in custody and he got a false case registered against the complainants.

(3.) ON February 20, 1980, the Advocates decided not to appear in the Court of Sub Divisional Officer (Civil) for an indefinite period as a result of which he became more enraged and after instigation joined with him Patwari union and the Deputy Commissioner; that on February 23, 1980, at about 4 p. m. , on the invitation of the Deputy Commissioner, the complainants and other advocates reached P. W. D. Rest House and found that the Sub Divisional Officer (Civil) along with Naib Tehsildar and 60/70 persons were already present there in addition to the police in large number along with Superintendent of Police.