BALBIR SINGH Vs. RATTAN SINGH

JUDGEMENT

(1.) Prayer in the instant application filed under Section 5 of the Limitation Act is for condonation of delay of 36 days in filing the instant revision.

(2.) The prosecution story, briefly, stated is that on 07.11.2008, the complainant was present in his house with his family members. He received a phone call from mobile No. 092139-31122 as specified in the FIR on his mobile phone and the respondent intimidated the petitioner threatening to kill him, in case, he did not withdraw FIR No. 102 dated 14.05.2008, under Sections 420/405 IPC, Police Station City, Narwana, District Jind, registered against respondent.

(3.) The prosecution examined the complainant/petitioner-Balbir Singh PW-3 and other witnesses as PW-1 Kuldeep Singh, PW-2 Manoj Kumar his nephews, PW-4 Pataso his wife and PW-5 Bajinder brother-inlaw of the petitioner. The Investigating Officer, however, could not be examined as the prosecution was unable to produce rest of the witnesses and the evidence was closed by order.