KANWAR CHARANJIT SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner is an accused in FIR No. 58 of 2008, registered under Sections 451, 341, 186 and 189 of the Indian Penal Code, in Police Station, Amb, District Una. Allegations, in nutshell, as disclosed from the record available, at this stage, against him, are that on 20.3.2008, around 2.30 p.m., he locked the door of the room allotted to Shri Bir Singh Tang, the then Dy. S.P., 3 Battalion, Pandoh, District Mandi, the complainant. The incident is of those days when fair of Baba Barbhag Singh at village Mairi, Tehsil Amb, District Una, was going on and the complainant being a Police Officer, was deployed there during the fair to maintain law and order. He was provided accommodation in the office premises adjoining to the office of the Manager of Baba Barbhag Singh Gurdwara, Mairi.

(2.) ON 20.3.2008, after having his meal and taking stock of the law and order situation, when he returned to the room, found the same locked from inside. On enquiry, it transpired that the door was locked by the accused -petitioner. The matter was reported to the police of Police Station, Amb by the complainant. Consequently, the aforesaid case came to be registered against the accused -petitioner in the Police Station. It is, thereafter the Investigating Officer visited the spot and arranged to open the room.

(3.) THE complainant is present in the Court. His statement has been recorded separately. He on seeing his signature on the deed of compromise and also affidavit, has admitted the same to be that of his signatures.