GURDEEP SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Prayer in the present petition under Section 482 Cr.P.C. is for quashing of FIR No.56 dated 30.8.2012 (Annexure P-1), registered at Police Station Haibowal, District Ludhana under Sections 3 and 4 of SC & ST Act and Section 294, 506/34 IPC.

(2.) Briefly stated that on receipt of complaint of Rajesh Kumar, FIR mentioned above was registered against

(3.) The complainant has stated that he is Balmiki by caste and his grand-father Banarsi Dass is present Sarpanch of village Bachan Singh Nagar, and that village is separated from Ballokey. The accused named above are in possession of panchayati land, which is situated at village Ballokey. On 29.8.2012 at about 1.00 pm, the complainant along with Rekha Rani w/o Pradeep Sidhu caste Balmiki, Rama Rani member Panchayat w/o Inder Pal caste Khatri, Saraswati, member Panchayat w/o Mohinder Pal caste Rajput, Joginder Singh Rawat son of Bhola Singh, Kishan Singh Rawat son of Diwan Singh caste Rajput and other inhabitants of village in which several ladies and gents were present there. Demarcation of Panchayati land of the village was done on the day of Rakasha Bandan i.e. 2.8.2012 but the above culprits eliminate the marks of demarcation with their tractors, on which we all go there to take possession of the panchayati land, then all culprits came there on the spot and started uttering bad words to the complainant and Rekha and threaten to kill us, accused Gurdeep Singh Fouji caste jatt sikh said to the complainant that "Kutteyo Chureyo Gandh Chukan walyo tusin eh Zamin sade Kolon nahi chuda sakde tera dada sade tey kee sarpanchi karu, tuhade sarian marke mar devage" Accused Baljit Singh caste Jatt sikh said to Rekha wife of Pradeep Sidhu caste Balmik "Tu Saliye Kutyea Churiye salwar lah ke es jammen to Dharna vi dewe taan ve yhe jameen nahi chhadwa sakte", the culprit Amit Grewal alias Ambe alias Gerry caste jatt sikh has said to the complainant and Rekha that "Chuhreya jekar jameen wich ware taan tuhade taun tractor langha devage aa jande ne chuhre chamaar iquathe ho ke saada panjeh salaam ton es jameen to kabzza haitusi chhudwa nahi sakde". The above said culprits belong to Jatt Sikh family and financially sound, who know that we are balmiki caste, we afraid that in future they can cause danger to our life, liberty and property, we should be protected and strict action may kindly be taken against the culprits.