SUJEET KUMAR NIGAM Vs. RAMNARAYAN

JUDGEMENT

(1.) The present petition has filed by the petitioner, who at the material point of time was working on the post of Assistant Manager, Madhya Pradesh Rural Road Development Authority at Sidhi. The respondent no.1 is Ramnarayan Saket. Notice has been served on the respondent no.1, however, no one appears on his behalf.

(2.) The present petition has been preferred against the order dated 4.7.2012 passed by the learned Special Judge and ASJ Sidhi in Criminal Revision No.200/2011, by which the summoning order dated 26.9.2010 passed by the Court of the learned JMFC, Sidhi, in Private Complaint Case No.1163/2011 was sustained. By the said order of the JMFC, the petitioner was summoned to stand trial in the aforesaid case.

(3.) The respondent no.1 is a labourer and has filed a private complaint on 15.3.2011 before the Court of the Ld. JMFC Sidhi, against the petitioner. This court has gone through the complaint. As per the complaint case the respondent no.1 has alleged that on 24.1.2011, the respondent no.1 who is a daily wager, was in Sidhi looking for work when he met the petitioner. The petitioner told the respondent no.1 that there is some cleaning work to be done at his home and so the respondent no.1 went to the house of the petitioner and cleaned his house for the whole day. Thereafter, while leaving, the respondent no.1 asked for his wages upon which the petitioner is stated to have told him to come again on the next day as there is more work to be done and that he would make him permanent.