S K SINHA Vs. MAHANT NARAYAN GIRI

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The petitioner, who at the relevant time was posted as Chief Medical Officer, Plant Hospital Heavy Engineering Corporation Limited, has filed the present application for quashing the order dated 11-10-93, passed by the Judicial Magistrate, Ranchi taking cognizance under Sections 500, 504 and 323 of the Indian Penal Code (hereinafter referred to as "the Code").

(3.) The complainant opposite-party claiming himself to be a saint, filed a petition of complaint on 17-7-93 alleging that he is a saint and he has large number of followers throughout the country and he is serving the mankind, socially morally and spiritually and he used to visit places like Hospitals, Temples to teach people humanity and remove hatred and also cure sick people by his special spiritual knowledge and he used to visit the plant hospital of the Heavy Engineering Corporation and used to cure patients with his spiritual knowledge. One patient B. Ram admitted in the hospital was cured by the complainant. Due to all these, the accused petitioner got panicked and on 7-10-92 when he was in the hospital the petitioner ordered the complainant to leave the hospital premises and abused him in filthy language, when the complainant refused to leave the hospital he ordered the other accused to throw him out. Thereafter the other accused persons forcibly removed him from the hospital premises.