GURNAM SINGH Vs. RANJODH SINGH

JUDGEMENT

(1.) Applicant Gurnam Singh has filed this application under Section 378(4) Cr.P.C. seeking special leave to appeal.

(2.) Briefly stated, facts of the case are that complainant Gurnam Singh had brought a criminal complaint under Sections 500/506/509 IPC against Ranjodh Singh on the assertions that he is a law abiding citizen enjoying good reputation and respect in the society; that he along with Jagtar Singh had applied for the post of Lambardar of village Rattipur, which had fallen vacant as a result of death of the earlier Lambardar Sh.Baldev Singh; that during the proceedings for appointment of Lambardar before Assistant Collector Ist Grade, Machhiwara accused Ranjodh Singh appeared as a witness for Jagtar Singh and tendered in evidence an affidavit dated 31.10.2007 therein levelling wrong allegations against the complainant to the effect that the complainant was treated for two months at Kala Mental Hospital and Sandhu Hospital, Patiala in the year 2002, since he was not mentally fit and in the year 2005, the complainant remained admitted in Guru Kirpa Nasha Chhudao Kendar, Kharar for drug de-addiction; that it was so done in order to lower reputation of the complainant. According to the complainant, the language used in the affidavit was defamatory in nature, resultantly his reputation was injured and lowered in the society inasmuch as several persons inquired from him regarding his mental ability and they would crack jokes at his back.

(3.) After recording preliminary evidence, accused was summoned under Section 500 IPC.