SHER SINGH Vs. MAN SINGH AND OTHERS

JUDGEMENT

(1.) The challenge in this revision petition is to the impugned order vide which the complaint was dismissed for want of necessary sanction under Sec. 197 of the Code of Criminal Procedure.

(2.) Sher Singh complainant petitioner filed a complaint under sections 211, 213, 322, 342, 355, 357, 368, 447, 448, 452, 499 and 506 of the Indian Penal Code against the police officials namely Man Singh ASI, Incharge, Police Station City Dadri, Abeh Singh Constable No. 347 and Net Ram Constable No. 237.

(3.) On the basis of the preliminary evidence produced by the complainant the trial Court summoned the respondents to face trial under sections 323/342/504 of the Indian Penal Code vide order dated 8.12.1984.