GORKHI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge has been laid by the petitioners to the order dated 6-4-2001 passed by Chief Judicial Magistrate, Farldabad, whereby they have been summoned to be proceeded against as accused under Section 323/452/506, IPC and Sections 3, 4 and 5 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, In short referred to as "the Act".

(2.) Complainant Ram Parshad, present respondent No. 2, filed the complaint with the allegations that he belonged to a scheduled caste, whereas accused Gorkhi Ram did not belong to either a scheduled caste or a scheduled tribe and proclaimed himself to be of a superior caste. The complainant was threatened and beaten by accused Gorkhi Ram, his wife and two sons repeatedly. So much so, proceedings under Section 107/ 150, Cr. P.C. were taken up against the ac cused at the instance of the complainant and they were directed to enter into a bond for keeping peace and be of good behaviour. This annoyed the accused, who started saying that the complainant shall be thrown out of the colony. A couple of days before, accused Gorkhi Ram said certain objectionable words in respect of the complainant and further that he would not allow him to live in his neighbourhood. On 1-3-2001 at 6.00 p.m., Sunil Kumar, son of the complainant was listening to the music on T. V., when accused Gorkhi Ram trespassed into the house of the complainant. While taking the T. V. with him, accused Gorkhi Ram proclaimed that the persons belonging to scheduled caste had no right to listen to music in his neighbourhood. When the complainant and his wife requested him not to do so, he got enraged and summoned his wife and two sons, who also came attracted to the scene and abused the complainant by calling him by his caste in a derogatory manner. Further that the accused told the complainant and his family that if any member of his family was seen in the morning or in day time, he shall be beaten up severely as it spoiled their entire day besides bringing bad luck to them. According to the complainant, the comments passed by the accused hurt his sentiments. It was also alleged that though the complainant had obtained an injunction against Gorkhi Ram accused restraining him from constructing the wall illegally and interfering in his peaceful possession, but the injunction order was not obeyed by the accused as they were still raising a wall by saying that they did not want to see the face of the complainant.

(3.) When called upon to lead preliminary evidence in support of his case, the complainant examined himself as P.W. 1, besides examining Smt. Pappi Devi as P.W. 2, Narender Singh as P.W. 3 and Narain Dass as P.W. 4.