CHHOTU Vs. RAM KUMAR

JUDGEMENT

(1.) THE composition of the facts, relevant for disposal of the instant petition and emanating from the record is that in the wake of complaint of respondent, Ram Kumar son of Har Narain, a criminal case was registered against accused Ram Mehar and others by means of FIR No.73 dated 28.3.2000 (Annexure P-1) on accusation of having committed the offences punishable under Sections 148, 149, 323, 324, 325, 427, 506 IPC by the police of Police Station Tauru, District Gurgaon [now District Mewat (Nuh)].

(2.) SEQUELLY, a cross case was also registered against Har Narain and others under Sections 323, 325 and 34 IPC arising out of the same occurrence. It was alleged that since the police did not register the case against all the accused, so complainant Har Narain son of Nathu Ram filed a private complaint (Annexure P-2) titled as Har Narain vs. Jhabbu and 26 other accused under Sections 148, 149, 323, 325, 506, 395, 324, 427, 394 IPC.

(3.) AGGRIEVED by the summoning order (Annexure P-6), Chhotu son of Shera and other accused filed a revision petition bearing No.40 of 2003 which was dismissed as well by the Additional Sessions Judge, Gurgaon by virtue of order dated 7.5.2004 (Annexure P-7).