KAMALJIT SINGH Vs. KARAM CHAND PATWARI

JUDGEMENT

(1.) Petitioner has approached this Court against order dtd. 27/2/2019 passed by learned Sessions Judge, Hamirpur in Criminal Revision No. 24 of 2015, titled Kamaljit Singh vs. Karam Chand and others, whereby revision petition preferred by petitioner has been dismissed, affirming the order dtd. 29/6/2015 passed by trial Court accepting the cancellation report and cancellation of FIR registered on the basis of complaint filed by petitioner.

(2.) FIR was lodged on the basis of application filed by petitioner under Sec. 156(3) of Cr.PC against the private respondents for commission of offence under Sec. 166, 167, 426 and 489 IPC read with Sec. 34 IPC during settlement proceedings when they were performing their official duty during settlement.

(3.) The revision petition has been dismissed vide impugned order passed by learned Sessions Judge, Hamirpur, on the ground that private respondents were public officials, who were discharging their official duty, and therefore, sanction was required before launching prosecution against them.