SUMINDER SINGH Vs. KARANDEEP SINGH

JUDGEMENT

(1.) Through the instant petition filed under Sec. 561-A of the Code of Criminal Procedure (hereinafter for short, Cr.P.C) petitioner seeks quashment of complaint and order dtd. 17/4/2017 passed by the Ld. Sub-Registrar Judicial Magistrate 1stClass, Jammu in complaint titled "Karandeep Singh Vs Suminder Singh for offences under Ss. 323/506 RPC.

(2.) The case of the petitioner is that a false and frivolous complaint has been filed by the respondent who is nephew of Suminder Singh Sodhi, Director Delhi Public School, Jammu against him on the behest of said Surinder Singh Sodhi just to harass and defame him amongst the relations, bradri and friends. It is stated that Surinder Singh Sodhi who is co- brother of the petitioner has been interfering in the family affairs of the petitioner, he has instigated his wife and got filed civil suit in the court of 1st Addl. Munsiff Forest Magistrate, Jammu and also an application under Ss. 107/117 Cr.P.C before the District Magistrate/Dy. Commissioner, Jammu. It is further stated that since Surinder Singh Sodhi being an influential person got order issued by the Dy. Commissioner Jammu against the petitioner asking for furnishing bail bond and surety bonds under Ss. 107/112 Cr.P.C, which was illegal and the same was set aside by the Addl. Sessions Judge, Jammu in revision vide order dtd. 8/5/2017.

(3.) Learned counsel for the petitioner contends that the said Surinder Singh Sodhi has been manipulating to involve the petitioner in different cases in order to pressurize the petitioner to withdraw the application filed before the Asstt. Labour Commissioner, Jammu for service benefits to which the petitioner refused and the present complaint is filed through the respondent who is nephew of Surinder Singh Sodhi. The present complaint is to counter blast to the application of the petitioner.