NARINDER PAL Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of this petition filed under Sec. 482 of the Code of Criminal Procedure, the petitioner has prayed for the following relief:-

(2.) In terms of order dtd. 15/12/2021, respondent No.2 was proceeded against ex parte and State of Himachal Pradesh was ordered to be deleted as party respondent and Superintendent of Police, Mandi, District Mandi, H.P. was ordered to be impleaded as respondent.

(3.) The case of the petitioner is that a complaint bearing No. PC/Misc./2018-1615 dtd. 16/11/18, PC/MCS/2018-1614 dtd. 16/11/18 filed by Sh. Ludar Singh, Village Bhedi, P.O. Sajao Piplu, Tehsil Dharampur, District Mandi, H.P. was received at Police Station Dharampur, District Mandi, H.P. from Superintendent of Police, District Mandi, H.P. The investigation in the complaint was conducted by the Assistant Sub-Inspector and statements of respondent Ludar Singh and his family members were recorded. As per the complainant Ludar Singh, when he was in Indian Army, was allotted 10/ 1/2 bighas of land by the Army through Government of Himachal Pradesh, after long legal battle. On account of this, the present petitioner was keeping grudge with the complainant and his family. The boundaries of the land of the complainant were being interfered with by the present petitioner who was also using filthy language against the family members of the complainant and threatening to do away with their lives.