LAKHVEER SINGH Vs. DALJIT KAUR AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this petition under Section 397 and 401 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' for short) challenging the order dated 28.2.2013.

(2.) Petitioner had filed a complaint against the respondents for commission of offence punishable under Section 500, 506, 170, 420, 465, 467, 471, 120-B of the Indian Penal Code ('IPC'' for short) and Section 3 and 4 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ('Act' for short). The case of the petitioner, in brief, was that he was a member of the Schedule Caste and had worked as a President of the Youth Wing of Lok Bhalai Party. He had also collected funds from the inhabitants of the village to construct cremation ground. Petitioner had also worked for the welfare of the farmers.

(3.) Respondents were not members of the Scheduled Caste and with the mala fide intention had connived with each other to lower the prestige of the petitioner in general public. Respondents had forged and fabricated false applications levelling baseless allegations against the petitioner and had forwarded the same to the Police Station Dasuya. Respondents were having strained relations with the petitioner. Petitioner had taken land from respondent No. 1 Daljit Kaur on rent for a period of three years. Respondent No. 1 took back the possession of the land after two years and had insulted the complainant by calling him "chamar".