PURAN CHAND Vs. SURINDER SINGH

JUDGEMENT

(1.) PURAN Chand has filed the present revision petition and it has been directed against the order dated 7.3.1996 passed by the Court of Special Judge, Kaithal, who dismissed the complaint under section 3 of Scheduled Caste, Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) PURAN Chand petitioner filed a complaint under Section 3 of the said Act alleging that he is a Harijan by caste and belongs to Scheduled Caste community. His son Baldev is a student of law and has contested Zila Prishad election against Surender Singh accused who belongs to Gujjar community. For the reason that the Baldev contested the election against Surender Singh, all the four accused became inimical towards the complainant. All the four accused Surender Singh, Desh Raj, Teju and Nishan along with other persons started abusing and beating the petitioner-complainant. They even burnt the houses of Bachna who is the real brother of the complainant. By the illegal activities of the accused, the complainant along with Mani Ram, Ram Kumar, Bachna, Baljit, Ram Chander and Risala, who are the members of Scheduled Caste community were compelled to leave the village and their houses and now they are on the roadside. The allegations of the complaint are further that on 12.11.1996 when he was going on the road in front of the Bus Stand, Kaithal along with Mani Ram and Ram Kumar all the respondents (accused) came there. At that time, they were travelling in a car. The respondents stopped the car. They came out and started abusing the complainant like this that "Tum dedo, Tumhare Ghar Ujar Kar Tumhe Gaon Se Nikal Diya Hai, Phir Bhi Tum Hamare Samne Sair Ki Sarkon Par Phirte Ho, Yahan Bhi Hum Tumhen Sabak Sikhayenge".

(3.) AGGRIEVED by the order, the present revision which I am disposing of with the assistance rendered by Shri A.K. Sharma, Advocate, on behalf of the petitioner and Shri R.B.S. Chahal, Advocate, who put in appearance on behalf of the respondents and have gone through the record of the trial Court.