- (1.) Heard learned counsel for the revisionist and learned Additional Government Advocate representing the State. In spite of the notice, no one has appeared on behalf of opposite party Nos. 2 to 4.
(2.) This Criminal revision has been filed against the order dated 11.7.2008 passed by the Special Judge (DAA) Hamirpur, whereby the learned Judge rejected the complaint under section 203 of the Code of Criminal Procedure, hereinafter referred to as "Cr.P.C." in Special Case No. 33 of 2008, filed against opposite party Nos. 2 to 4 under sections 392, 504, 506 and 452 IPC.
(3.) In short compass the facts of the case are that a complaint was filed by Sughar Singh, the revisionist herein with the allegations that on 8.5.2008 opposite party No. 2 to 4 have forcibly taken away his wife Smt. Raj Kunwar along with jewellery and Rs. 15,000/-, which was kept in the house. The information of this incident was given to the police station Majhgawan, district Hamirpur, but when no action was taken by the police of PS Majhgawan, the complainant approached the higher police authority by making application. On the intervention of the higher police authority, when the police started to make a search of the accused, a threat was given to the brother of the complainant on his mobile. On 24.5.2008 at about 6.00 P.M., when the complainant was at home along with his relatives Brij Lal, Dhoop Chand and his nephew Indrapal, all of a sudden Bihari, Badhai and Ratan (opposite party Nos. 2 to 4 in this revision) armed with rifle along with three others persons, who were carrying gun, rushed to the house and started beating the complainant and looted away Rs. 4500/- from the pocket of the complainant and threatened of dire consequences if the report is lodged.;