ROSHAN LAL BINDAL Vs. MOHAMAD SAYEEN AND OTHERS

JUDGEMENT

(1.) THE instant application has been filed under Section 378(4) Cr.P.C. for grant of leave to appeal against the impugned judgment dated 16.01.2013 passed by the learned Chief Judicial Magistrate, Karnal, whereby complaint filed by the petitioner has been dismissed and respondents have been discharged.

(2.) THE complainant filed an application before Tehsildar, Assandh for getting his land comprised in khasra no. 1340/2 and godown of the HAFED demarcated and the same was got demarcated on 8.10.2004. On 20.10.2004, the complainant was shocked to hear that accused forcibly demolished his construction over the land comprised in Khasra No. 1340/2. The complainant along with Amar Nath and Sham Sunder rushed to the spot and saw that all the accused were demolishing the construction raised by the complainant on khasra no. 1340/2 with JCB machine illegally. When the complainant objected to the accused for not taking law in their own hands, accused threatened to kill him if he interfered in their work.

(3.) I have heard learned counsel for the petitioner and gone through the impugned judgment.