MUKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) A petition under Section 482 of the Code of Criminal Procedure (in short, "Cr.P.C.") for setting aside the order dated 18.11.2014 passed by learned Judicial Magistrate Ist Class, Sonepat was filed by petitioner Mukesh in case First Information Report No.225 dated 24.04.2009 under Sections 332, 353, 186 and 506 of the Indian Penal Code (in short, "I.P.C.") registered at Police Station City, Sonepat.

(2.) THE case, particulars of which have been mentioned above, was registered on the complaint of Ashok Kumar Jain, an Executive Engineer, Division -II, Public Health. His allegation was that on 24.04.2009, while he was sitting in his office alongwith other officials, Mukesh Kumar, Contractor (petitioner) came and asking him to immediately clear the bills of Kanwar Enterprises, hurled abuses on him, also assaulted him with fist blows and criminally intimidated him of being killed.

(3.) THE application was resisted by the petitioner by filing a written reply. Considering the submissions made on behalf of the parties, learned trial Court finding that the documents are necessary to be proved on record for just decision of the case, allowed the application in exercise of discretionary powers.