K.C. NARWAL Vs. JAGDISH CHANDER

JUDGEMENT

(1.) THE petitioner, who, at the relevant time, was posted as Sub Divisional Officer (Operation), Uttar Haryana Bijli Vitran Nigam Limited (for short 'U.H.B.V.N.L.'), Barwala, Tehsil and District Panchkula, was summoned to face trial under Sections 500 and 506 of the Indian Penal Code by the trial Magistrate in the complaint case filed by the respondent. His revision petition against the order of the trial Magistrate has been dismissed by the lower appellate Court. Hence this revision petition.

(2.) THE allegations against the petitioner are that on 24.10.2003, while he was posted as Sub Divisional Officer (Operation), U.H.B.V.N.L, Barwala, Tehsil and District Panchkula, demanded Rs. 10,000/- from the respondent, who is proprietor of M/s. Friends Poultry Farm, Village and Post Office Barwala and is consumer of high power electricity supply for replacing and installing the electricity pole which had broken. The complainant did not oblige the petitioner. Thereafter, the petitioner along with Junior Engineer Tara Chand, concocted false imputations of theft of electricity by the complainant and disconnected his electricity supply by misusing the official powers. The complainant brought the matter to the notice of the higher authorities, upon which the Executive Engineer of U.H.B.V.N.L came to the spot on 12.11.2003 for inspection/inquiry along with the accused. The complainant narrated the entire incident to the Executive Engineer. The petitioner-accused then defamed the complainant in the presence of his staff by using filthy language and gave him pushes. The petitioner also threatened to kill the complainant-respondent.

(3.) CONSEQUENTLY , I do not find any merit in this revision petition, which is hereby dismissed. Petition dismissed.