BISHAN DAYAL Vs. HANUMAN AND OTHERS

JUDGEMENT

(1.) THE Respondents Hanuman and three others were bound down under Section 107 Code of Criminal Procedure and ordered to execute the bond in the sum of Rs. 500/ - each to keep the peace for six months or in default to undergo simple imprisonment for the same period. The appeal filed by them was acce ted by the learned Additional Sessions Judge, Narnaul. Feeling aggrieved, the Petitioner Bishan Dayal has come up to this Court on the revision side.

(2.) THE allegations against the Respondent are that Bishan Dayal (now Petitioner) filed a complaint against the Respondents in the Court of Chief Judicial Magistrate Narnaul; that on 13th June 1974 at about 4.00 p.m. all the Respondents came armed with lathis to the house of the Petitioner and mounted an attack on him and demanded that he should withdraw his criminal complaint against them failing which he would have to face the consequences ; that the Petitioner did not agree to oblige them and, therefore, the Respondents gave him filthy abuses and belaboured him with lathis, slaps and fists. In these circumstances, the Petitioner apprehended breach of peace at the hands of the Respondents. The Respondents denied these allegations. The petitioner examined Inder PW besides himself coming into the witness -box. The trial magistrate found that there was motive for the Respondents to belabour the Petitioner and he ordered them to execute the requisite bond as indicated above.

(3.) IN the result, the revision petition fails and is herein dismissed.