RANBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have filed this petition under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') for setting aside the order dated 11.11.2002 passed by Judicial Magistrate Ist Class, Hansi, whereby the petitioners were charged under Section 188 IPC in case FIR No. 54 dated 1.3.2002 registered at Police Station Narnaund and the order dated 1.10.2003, passed by Additional Sessions Judge, Hisar, whereby the revision filed by the petitioners against the aforesaid order has been dismissed.

(2.) In this case, vide order dated 18.12.2001, Sub Divisional Magistrate, Hansi directed the petitioners under Section 133 of the Code to remove the obstruction in the village street, due to which water was accumulating there. When the said direction was not complied with, Sub Divisional Magistrate, Hansi lodged the aforesaid FIR against the petitioners under Section 188 IPC.

(3.) After investigation, the police submitted the challan in the court and the trial court, on the basis of the material collected during the investigation, framed charge against the petitioners under Section 188 IPC, vide order dated 11.11.2002. This order has been upheld by the revisional court.