- (1.) Tersely, the essential facts and material, which require to be noticed for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record are that, (according to the petitioner), on 12.04.2009, accused Jai Narain, Deepak, Om Pal, Joney, Kala Ram, Rampal, Angrej and Mohinder Singh, came to his house and caused injuries to the petitioner. Although, his wife was stated to be in family way, but the accused also gave slap and fist blows to her, culminating in the birth of premature child. Her condition was deteriorated due to severe beating caused by the accused and ultimately, she was removed to the hospital.
(2.) Levelling a variety of allegations and narrating the sequence of events, in all, the petitioner claimed that all the accused entered into his house, caused injuries to them, which resulted into premature delivery of his wife. In the background of these allegations, the petitioner-complainant reported the matter to the police, but no action was stated to have been taken by them against the influenced accused persons. Thereafter, the petitioner-complainant moved various representations/applications to the higher authorities, but in vain. On the contrary, the police proposed to prosecute and prepared the impugned Calender(Annexure P-4) under Section 182 IPC against him(petitioner).
(3.) The petitioner did not feel satisfied and preferred the present petition, to quash the impugned Calender(Annexure P-4), invoking the provisions of Section 482 Cr.P.C.;