BALWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in this petition is to the order dated 24.12.2011 (Annexure P-4) passed by learned Sessions Judge, Jhajjar vide which the revision petition filed by the petitioner challenging the order dated 08.12.2011 (Annexure P-2) passed by learned Judicial Magistrate, Ist Class, Jhajjar, closing the prosecution evidence by order, was dismissed.

(2.) Brief facts of the case are that on 01.09.2004 Balwan petitioner-complainant got his statement recorded to the police to the effect that on 29.08.2004 at about 9.30 P.M., Kuldeep Singh was urinating in the street, in front of his house and when Crl.Misc.No.M-1326 of 2012. aunt of Balwan objected to, Kuldeep Singh started abusing her. Complainant and his wife Kaushalya, his sons Menpal and Krishan reached there. Udey Singh and Anil also reached at the spot in support of Kuldeep Singh,. This led to an altercation between the parties. Bhoop Singh and Sita Ram also reached there in support of Kuldeep Singh etc. The accused caused injuries to the complainant party. Surat, Raj Pal, Rajinder and Suresh intervened in the quarrel and rescued the complainant party from the clutches of the accused.

(3.) A case was registered and after completion of investigation, report under Section 173,Cr.P.C. was filed. Copies of the police report and other documents were supplied to the accused persons on 18.02.2005. Without framing of charges, the case was adjourned to 24.03.2006 for recording the prosecution evidence and it was adjourned time and again for the same purpose till 17.09.2009.