RANJIT PURI Vs. UGGAR SAIN

JUDGEMENT

(1.) THREE officers of the Saraswati Sugar Mills, Yamunanagar, have filed this revision petition against the trial Magistrate's order dated 26-51970, directing, on the complaint of one of their ex-employees, Shri Uggar Sain respondent, that the petitioners should be summoned even though three other persons, who were alleged in the complaint to have joined the netitioners in the commission of the same offences under Sections 323 and 506, Indian Penal Code, had not been proceeded against by the Magistrate.

(2.) ACCORDING to the complaint filed by the respondent the management of the Saraswati Sugar Mills were always on the look out to harm the complainant because he had been an active member of a labour union and had been agitating against the management. Some cases had been started against him and were either pending or had resulted in his acquittal. A Civil case for the vacation of the quarter had also been instituted against him.

(3.) THE offences at present complained of were that on the evening of 29-10-1969, the three petitioners along with their co-aecused had come to the complainant while the latter was sitting at a tea-stall in front of the mill premises. Sadhu Singh accused was described to have caught hold of the complainant by his collar while petitioners Ram Parkash and Joginder Singh had given him fist blows. Petitioner Ranjit Puri was then described to have exhorted his co-accused to set fire to the complainant's stall and to have threatened that the complainant would be taught a lesson for having become a nuisance to the management. All the six accused were then described to have formed an unlawful assembly and to have attacked and threatened the complainant. There is nothing on record to suggest that the complainant had any marks of injury on his person or had undergone any medico-legal examination.