RAMESH KHATRI Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Prayer in the present petition, filed under Section 482 Cr.P.C., is for quashing the order dated 17.05.2016, passed by the trial Court in case FIR No. 295/2015, under Sections 323, 506, 341 and 509 of the IPC, registered at Police Station City Sonipat, vide which, an application, filed by the petitioner, under Section 91 Cr.P.C. for production of some documents and CCTV footage, was dismissed; as well as the order dated 04.11.2016, passed by the revisional Court, dismissing the revision filed by the petitioner.

(2.) The present petition was initially filed and represented in person, however, later on, a legal aid counsel was provided to the petitioner to assist the Court on his behalf. ;

(3.) Brief facts of the case are that the present FIR was registered against the petitioner for wrongfully restraining the procession of the Private Schools Association, which was going to meet Deputy Commissioner, Sonipat on 21.05.2015 in order to give a memorandum against the damage caused by the guardians in Spring Birds School, Sonipat. It was also stated in the FIR that the petitioner used indecent language and gave beatings to the complainant i.e. Principal of Shambu Dayal Modern School, Sonipat and also extended threat to the members of the Private Schools Association.