LAXMI RAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition under S. 397 read with S. 401, Cr. P.C. is directed against the judgment dated 27-11-1987 passed by the learned Sessions Judge, Pali whereby he reversed the judgment dated 6-6-1985 passed by the learned Judicial Magistrate, Pali taking cognizance against non-petitioner No. 2.

(2.) The brief facts are that the complainant-petitioner filed a complaint against non-petitioner No. 2 along with some other persons alleging therein that he was the Khatedar tenant of agricultural land bearing Khasra No. 1304 measuring 3 bighas. In the year 1976, the complainant made certain improvements on the said agricultural land by putting stone slabs around the above land. It appears that the concerned Tehsildar initiated proceedings under S. 90-A and 91 of the Land Revenue act but the same were dropped on 3-8-1976 on the ground that putting of stone slabes was only an act of improvement. It was alleged by the petitioner that during the intervening period some stone slabs were broken and, therefore, he was refixing them on 18-11-1984.

(3.) Thereafter, non-petitioner No. 2 also came on the site and asked the petitioner to remove the stone slabs but the petitioner resisted. Thereupon, non-petitioner No. 2 threatened her that if he would make obstruction, he would be sent behind the bars. When the complainant wanted to go to his house, the non-petitioner No. 2 and other Officers who were accompanying him, did not allow him to go to his house and he was compelled to sit in the Jeep and was brought to the Police Station. It is also alleged that the non-petitioners got some documents prepared and compelled him to sign.